Section 55(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)If any person erects, alters, adds to or reconstructs any building without the permission of Gram Panchayat and contrary to any such conditions under which permission has been granted the Gram Panchayat may by written notice direct such person to stop the erection, alteration, addition or reconstruction and to alter or demolish such erection, alteration, addition or reconstruction, as it may deem necessary in the public interest within a period specified in notice.
