Section 60(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)The Chief Executive Officer shall have power to remove any such obstruction of encroachment and the expenses of such removal shall be paid by the person who has caused the said obstruction or encroachment and on his failure to pay, the same shall be recoverable as an arrear of land revenue :Provided that before proceeding lo remove any such obstruction or encroachment, the Chief Executive Officer may, by a written notice, call upon the person who has caused such obstruction or encroachment to remove it within the time specified in the notice, or show cause as lo why the same should not be removed.
