Section 58(1) in Telangana Panchayat Raj Act, 2018
(1)All public roads in any village, other than National Highways, State Highways and roads vesting in Zilla Praja Parishad or Mandal Praja Parishad shall vest in the Gram Panchayat together with all pavements, stones and other materials thereof, all works, materials and other things provided therefor, all sewers, drains, drainage works, tunnels and culverts, whether made at the cost of the Gram Panchayat fund or otherwise, in alongside or under such roads, and all works, materials and things appertaining thereto:Provided that the Gram Panchayat shall take steps to remove encroachments on, and prevent, un-authorized use of any road, other than a National Highway passing through the Gram Panchayat.
