Section 54(3) in The Maharashtra Village Panchayats Act, 1959
(3)Where a number or sub-number is put up on any premises or part thereof under the orders of the panchayat in accordance with sub-section (1), the expenses of such work shall be payable by the owner of such premises or part thereof, as the case may be.Explanation. - In this section "premises" means a house, out-house, stable, shed, hut or other structure whether of masonry, bricks, wood, mud, metal, or any other material whatsoever whether used as a human dwelling or otherwise.[Chapter III-A] [This Chapter was inserted by Maharashtra 27 of 2003, Section 4.] Special Provisions for gram Sabha and panchayat in Scheduled Areas
