Section 124 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
124. [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] in default of owner or occupier may execute work and recover expenses.
- Whenever under the provision of this Act any work is required by the owner or occupier of any building or land and default is made in the execution of such work the [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).], whether any penalty is or is not provided for such default, may cause such work to be executed, and the expenses thereby inquired shall, unless otherwise expressly provided in this Act, be paid to it by the person by whom such work ought to have been executed and in case of default of payment, it shall be recoverable as arrears of land revenue.
