Section 196(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Any expense incurred by the Zila Panchayat or the Kshettra Panchayat by action taken under clause (b) of sub-section (1) shall be recoverable in the manner prescribed by Chapter VIII from the person by whom the street was made, structure erected or tree planted.[Markets], [Substituted 'Markets, Slaughter Houses' by U.P Act No. 23 of 2018, dated 11.4.2018.] Sale of Food, Etc.
