Section 184(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)If in the controlled rural area any private street or part thereof is not levelled, paved, metalled, flagged, channelled or drained to the satisfaction of the Kshettra Panchayat, the Kshettra Panchayat may by notice require the owners or occupiers of premises fronting, or abutting such street or part thereof to carry out work which in its opinion may be necessary, and within such time as may be specified in such notice.
