Section 106AD(2) in Uttarakhand Panchayati Raj Act, 2016
(2)If such work is not carried out within the time specified in the notice, the Zila Panchayat may, if it thinks fit, execute it and the expenses incurred shall be recovered from the owners or occupiers in default under Chapter VIII according to the frontage of their respective premises and in such proportion as may be settled by the Kshettra Panchayat.
