Section 38 in Arunachal Pradesh Panchayat Raj Act, 1997
38.
If any work required to be done by an order contained in a notice served under sections 33, 34, 35, 36 and 37 is not executed within the period specified in the notice or where an appeal is made to the prescribed authority in the appeal, the Gram Panchayat may, in the absence of satisfactory grounds for non-compliance cause such work to be carried out and the cost of carrying out such work shall be recoverable as an arrear of land revenue from the person on whom the notice was served.Property and Fund of Gram Panchayat
