Section 98(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Executive Authority may, by notice, require the owner or occupier of any building to remove or alter any projection, encroachment or obstruction, other than a door, gate, bar or ground floor window, situated against or in front of such building and in or over any public road vested in such Gram Panchayat.
