- Where a tank in any village is entrusted or deemed to be entrusted to any [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] under Section 59, then, notwithstanding anything contained in any contract or grant or any law for the time being in force, its management by such [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] shall be regulated by the following conditions, namely :-(a)where the area of the tank measures 0.5 acre or less, it shall be reserved for public use by the inhabitants of the village;(b)where the area of the tank exceeds measures 0.5 acre, the Bhumi Prabandhak Samiti shall, with the previous approval of the Sub-Divisional Officer, let it out in the manner prescribed.Explanation. - For the purpose of this section, the term 'tank', includes talab, pond, pokhar and other land covered perennially with water.
