Section 103(3) in Andhra Pradesh Panchayat Raj Act, 1994
(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.
