Section 184 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
184. Power to require levelling, paving, etc. of streets.
(1)If in the controlled rural area any private street or part thereof is not levelled, paved, metalled, flagged, channelled or drained to the satisfaction of the Kshettra Panchayat, the Kshettra Panchayat may by notice require the owners or occupiers of premises fronting, or abutting such street or part thereof to carry out work which in its opinion may be necessary, and within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice, the Kshettra Panchayat may, if it thinks fit, execute it and the expenses incurred shall be recovered from the owners or occupiers in default under Chapter VIII according to the frontage of their respective premises and in such proportion as may be settled by the Kshettra Panchayat.(3)If any street has been levelled, paved, metalled, flagged, channelled and drained under the provisions of the preceding sub-sections, such streets shall, on the requisition of not less than three-fourths of the owners thereof, be declared a public street.
