Section 101 in The Rajasthan District Boards Act, 1954
101. Power to remove accidental obstructions.
- When a private house, wall or other erection or anything fixed thereto or a tree falls down and obstructs a public drain or encumbers a public road, or a building or land vested in or maintained by the Board, the Board may remove such obstruction or encumbrance at the expense of the owner of the same and may recover such expense in the manner provided by chapter VII or may by notice require the owner to remove the same within a time to be specified in the notice.
