Section 106 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
106. Procedure to make good the damage to any Panchayat.
- If through any act, neglect or default on account of which any person shall have incurred any penalty imposed by or under this Act and any damage to the property of any Panchayat have been caused by any such person, he shall be liable to make good such damage, as well as to pay such penalty and the value of the damage, shall in case of dispute, be determined by the Magistrate, by whom the person incurring such penally has been convicted and on non-payment of such value on demand, the same shall be recoverable as arrears of land revenue.
