Section 88(2) in Telangana Panchayat Raj Act, 2018
(2)If any work required under sub-section (1) is not executed within the period specified in the notice, the Gram Panchayat may itself cause such work to be carried out, and may recover the cost of such work or part thereof from the owner or occupier referred to in sub-section (1) in the manner prescribed.
