Section 86 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
86. Power of State Government to issue order directing Panchayat for execution of works in certain cases.
- [(1) The State Government or the prescribed authority may, by an order in writing, direct any Panchayat to perform any duty imposed upon it, by or under this Act, or by or under any other law for the time being in force or any work as is not being performed or executed, as the case may be, by it and the performance or execution thereof by such Panchayat is, in the opinion of the State Government or prescribed authority, necessary in public interest] [Substituted by M.P Act No. 43 of 1997 (w.e.f. 5-12-1997).].(2)The Panchayat shall be bound to comply with direction issued under sub-section (1) and if it fails to do so [the State Government or the prescribed authority shall have all necessary powers to get the directions complied with at the expense, if any, of the Panchayat] [Substituted by M.P Act No. 43 of 1997 (w.e.f. 5-12-1997).] and in exercising such powers it shall be entitled to the same protection and the same extent under this Act as the Panchayat or its officers or servants whose powers are exercised.
