134. Village Panchayat to regulate the use of certain porambokes in ryotwari tracts.
(1)The provisions of this section shall apply only in ryotwari tracts.(2)The following porambokes namely, grazing grounds, threshing floors, burning and burial-grounds, cattle-stands, cart-stands and topes shall vest in the Village Panchayat, and the Village Panchayat shall have power, subject to such restrictions and control [as may be prescribed] [See Rules issued in G.O. Ms. No. 317, Rural Development (C4), dated 6th December 2000 and published in Part III, section 1(a'), of the Tamil Nadu Government Gazette Extraordinary, dated 7th December 1999.] to regulate the use of such porambokes, provided the porambokes are at the disposal of the Government.(3)The Collector, after consulting the Village Panchayat, may, by notifications, exclude from the operation of this Act, any poramboke referred to in subsection (2), and may also modify or cancel such notification.(4)The Village Panchayat shall also have power, subject to [such restrictions] [See Rules issued in G.O. Ms. No. 317, Rural Development (C4), dated 6th December 2000 and published in Part III, section l(a'), of the Tamil Nadu Government Gazette Extraordinary, dated 7th December 1999.] and control as may be prescribed, to regulate the use of any other poramboke which is at the disposal of the Government, if the Village Panchayat is authorised in that behalf by an order of the Government.(5)The Village 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 (2) or sub-section (4).
