If a notice has been given to a person under the provisions of this Act or of any rule or bye-law made thereunder to a person requiring him to execute a work in respect of any property, movable or immovable, public or private or to provide or do or refrain from doing anything within a time specified in the notice, and such person fails to comply with the notice, then -(a)The [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may cause such work to be executed or such thing to be provided or done, and may recover all expenses incurred by it on such account from the said person in the prescribed manner as arrears of land revenue;[***] [Omitted 'clause (b)' by U.P. Act No. 6 of 2017.]
