Section 171 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
171. Powers of Kshettra Panchayat to stop erection and to demolish building erected.
- The Kshettra Panchayat may at any time by written notice direct the owner or occupier of any land to stop the erection, re-erection or alteration of a building or part of a building or the construction or enlargement of a well thereon in any case, where the Kshettra Panchayat considers that such erection, re-erection, alteration, construction or enlargement is an offence under Section 170 and may, in like manner, direct the alteration or demolition, as it deems necessary, of the building, part of a building or the well, as the case may be.Public Drains
