Section 197 in The Himachal Pradesh Panchayati Raj Act, 1994
197. Panchayat in default of owner or occupier may execute work and recover expenses.
- Whenever under the provisions of this Act any work is required to be executed by the owner or occupier of any building or land and default is made in the execution of such work the Panchayat, whether any penalty is or is not provided for such default, may cause such work to be executed, and the expenses thereby incurred 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.
