Section 117(2) in The Manipur Municipalities Act,1994.
(2)If the said building, fence, rail, post or other obstruction or encroachment be not removed in compliance with the requisition contained in such notice Within forty-eight hours of the posting of the same, the Sub-Divisional Magistrate may, on the application of the Nagar Panchayat or as the case may be, the Council, order that such obstruction or encroachment be removed, and thereupon the Nagar Panchayat or as the case may be, the Council may remove any such obstruction or encroachment, and may recover the cost of such removal, by sale of the materials so removed.
