Section 71 in The Orissa Grama Panchayats Act, 1964
71. Vesting of public properties in Grama Sasan.
(1)All property within the Grama of the nature hereinafter in this section specified, other than property maintained by any other local authority or the Central or State Government, shall for the purposes of this Act, vest in the Grama Sasan and shall, with all other properties of whatever nature or kind which may become vested in the Grama Sasan, be under its direction, management and control, that is to say-(a)all public sewers and drains, and all works, materials and things appertaining thereto and other conservancy works;(b)all sewage, rubbish and offensive matters deposited on the streets or collected by the Grama Panchayat from streets, latrines, urinals, sewers, cesspools and other places;(c)all public lamps, lamp posts and apparatus connected therewith or appertaining thereto; and(d)all buildings or other works constructed by the Grama Sasan and all lands and buildings or other property transferred to the Grama Sasan by the Central or the State Government or acquired by gift, purchase or otherwise for local public purposes.(2)The State Government may from time to time by general or special order made in that behalf exclude from the operation of this Act or any specified section of this Act any of the properties of the nature specified in Sub-section (1).(3)Properties within the Grama belonging to, maintained managed or controlled by the State Government shall, on the issue of general or special orders made from time to time by the State Government in that behalf and subject to the provisions of this Act and the rules made thereunder, and to such terms and conditions as may be specified in such order, vest in the Grama Sasan and be under its management, direction and control.(4)Without prejudice to the generality of Sub-section (3) but subject to the provisions thereof, properties of the nature herein specified shall vest in the Grama Sasan and be under its management, direction and control, that is to say-(a)Village roads,(b)Irrigation sources,.(c)Ferries,(d)Waste lands and communal lands,(e)Protected forests within the meaning of the Indian Forest Act, 1927 (16 of 1927) and unreserved forests within the meaning of the Madras Forest Act, 1882 (Madras Act 5 of 1882) in respect of the management, protection and maintenance thereof for timber, fuel, fodder and other purposes;(f)Markets and fairs or such portions thereof as are held upon public land or upon land belonging to or under the control of Government together with such lands, and(g)All income arising or accruing from any of the items of properties covered by the foregoing clauses.
