Section 81(2) in Jharkhand Panchayat Raj Act, 2001
(2)Notwithstanding any thing contained in the sub-section (1), The Gram Panchayat shall have power to remove any such obstruction or trespass and to remove any crop grown unauthorized on grazing ground or any land, not being private property, and shall also have the like power to remove any similar unauthorized obstruction or trespass or protruding portion in any open spot, not being private property, whether or not the said spot is vested in the Gram Panchayat, and the expenses incurred in such removals shall be paid by the person who has trespassed as such, and in case of failure to pay such expenses, the said expenses may be realised from the said person in accordance with the prescribed rules;Providing that notwithstanding any thing contained in sub-section (1) and in this sub-section, if the Gram Panchayat resolves to remove any obstruction, hindrance or trespass from the land vested in the State Government, it may intimate the Anchaladhikari for removal of such obstruction, hindrance or trespass from the said land and the Anchaladhikari shall take necessary action under the Chotanagpur Tenancy Act or the Santhal Pargana Tenancy Act or any other related rule for the time being in force.
