Section 34(2) in The Punjab Panchayati Raj Act, 1994
(2)If the owner or occupier of any building or land does not perform such act or appear and show cause, the order shall be made absolute and if he appears and show cause against the order the Gram Panchayat shall take evidence and if it is satisfied that the order is not reasonable and proper no further proceedings shall be taken in the case and if it is not so satisfied the order shall be made absolute.
