Section 58(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The Gram Panchayat may, subject to such restrictions and control as may be prescribed, plant trees on any poramboke the use of which is regulated by it under sub-Section (3).Explanation. - If any question arises whether a land is a poramboke or not, for the purposes of this Section, the question shall be referred to the Government whose decision thereon shall be final.
