Section 106BK in Uttarakhand Panchayati Raj Act, 2016
106BK. Powers to require removal of nuisance arising from tanks, etc.
- The Zila Panchayat may by notice require the owner or occupier of any land or building to cleanse, repair, coyer, fill up or drain off a private well, tank, reservoir, pool, depression or excavation therein which may appear to the Zila Panchayat to be injurious to health or offensive to the neighborhood ;Provided that the owner or occupier may require the Zila Panchayat to acquire at its expense, or otherwise provide, any land or rights in land necessary for the purpose of effecting drainage ordered under the foregoing provisions.
