Section 180(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)If any person on whom such notice is served fails to show sufficient cause to the satisfaction of the Kshettra Panchayat, the Kshettra Panchayat may pass such order directing the alteration or demolition of the street as it thinks fit.
