Section 34(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)If the obstruction or encroachment is not removed or damage is not repaired within the time so specified, the Gram Panchayat may. cause obstruction or encroachment to be removed or such damage to be repaired and the expenses of such removal or repair shall be recoverable from such person as arrears of land revenue.
