Section 44(2) in The Orissa Grama Panchayats Act, 1964
(2)[ Notwithstanding anything contained in any other law, in the Scheduled Areas, subject to the control and supervision of the Grama Sasan, the Grama Panchayat shall exercise within its local limits, such power and perform such functions in such manner and to such extent as may be prescribed in respect of the following matters, namely :(a)enforcement of prohibition or regulation or restriction of the sale and consumption of any intoxicant;(b)the ownership of minor forest produce;(c)prevention of alienation of land and restoration of any unlawful alienated land of a Scheduled Tribe; and(d)control over money-lending to the Scheduled Tribes.]
