Section 106T in Uttarakhand Panchayati Raj Act, 2016
106T. Powers of Kshettra Panchayat to alter unsanctioned street and demolish the same.
(1)If any person lays out or makes any street referred to in section 106(p) without or otherwise than in conformity with the orders of may notwithstanding any prosecution which may have been started against the offender under this Act, by notice in writing-(a)require the offender to show sufficient cause by a written statement signed by him and sent to the Zila Panchayat on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Kshettra Panchayat or if such alteration be impracticable why such street should not be demolished, or(b)require the offender to appear before the Kshettra Panchayat either personally or by a duly authorized agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.(2)If any person on whom such notice is served fails to show sufficient cause to the satisfaction of the Zila Panchayat than Kshettra Panchayat may pass such order directing the alteration or demolition of the street as it thinks fit.
