41. Power on recovery of cost for work carried out by Gram Panchayat on failure of any person.
- If any work required to be done by an order contained in a notice served under Sections 36, 37, 38, 39 and 40 is not executed within the period specified in the notice or where an appeal is made to the prescribed authority within the fresh period as fixed as the prescribed authority in the appeal, the Gram Panchayat may, in the absence of satisfactory grounds for noncompliance, cause work to be carried out and the cost of carrying out such work shall be recoverable as an arrear of land revenue from the person on whom the notice was served.
