Section 52(5) in The Maharashtra Village Panchayats Act, 1959
(5)Without prejudice to the penalty prescribed in sub-section (4) the panchayat may,-(a)direct that the erection or re-erection be stopped;(b)by written notice required such erection or re-erectin to be altered or demolished as it may deem necessary;and if the requirement under clause (b) is not complied with within the time fixed in the notice [(such time being not less than thirty days)] [These brackets and words were inserted by Maharashtra 36 of 1965, Section 27(3).]the panchayat may cause the alteration or demolition to be carried out by its officers, and servants and all the expenses incurred by the panchayat therefore shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter IX.
