Section 53(2A) in The Maharashtra Village Panchayats Act, 1959
(2A)[ If any panchayat fails to take action under sub-section 2 [* * *] [Sub-section (2A) was inserted by Maharashtra 34 of 1970, section 10(1).] the Collector suo motu or on an application made in this behalf, may take action as [provided in that sub-section, and submit the report thereof to the Commissioner] [Tnese words were substituted for the words 'provided in that sub-section' by Maharashtra 38 of 2006, Section 8(b)(ii) (w e.f. 21.12.2006).]. The expense of such removal shall be paid by the person who has caused the said obstruction or encroachment or unauthorised cultivation of the crop and shall be recoverable from such person as an arrear of land revenue.]
