Section 94(3) in Telangana Panchayat Raj Act, 2018
(3)The District Collector may, on the report of the District Panchayat Officer or any inspecting officer authorized by him, order for demolition of such structure referred to in sub-section (1) above and the cost of demolition shall be recovered from the Sarpanch and the Panchayat Secretary proportionately and also take action under section 268 on the Gram Panchayat.
