Section 103 in Andhra Pradesh Panchayat Raj Act, 1994
103. Recovery of penalty and compensation for unauthorised occupation of land.
(1)If any person, without the previous sanction of the Gram Panchayat, occupies any land which is set apart for any public purpose and is vested in or belongs to it, he shall be bound to pay in respect of such occupation such sum as may be demanded by the Gram Panchayat by way of penalty; and any such sum may be recovered in the manner hereinafter provided.(2)The Executive Authority may, by notice require any person on whom a penalty is or may be imposed under sub-Section (1) to vacate such land and to remove any building or other construction or anything deposited on it.(3)If any damage to the property of the Gram Panchayat has been caused by any person occupying any land for which he is liable to pay penalty under sub-Section (1), he shall be liable to pay compensation to the Gram Panchayat for such damage in addition to and irrespective of any penalty that may be imposed on or recovered from him, and the amount of such compensation, shall in case of dispute, be determined and recovered in the manner hereinafter provided.
