Section 61(1) in Telangana Panchayat Raj Act, 2018
(1)Notwithstanding anything in the Telangana Ferries Act, 1314, (Act II of 1314F) Fasli, the management of a Government ferry in the State other than a ferry mentioned in sub-section (2) shall vest,-(a)in the case of a ferry connecting any public road under the management of a Gram Panchayat and lying wholly within the jurisdiction of that Gram Panchayat, in such Gram Panchayat and in the case of a ferry connecting any public road under the management of a Gram Panchayat and lying within the jurisdiction of more than one Gram Panchayat, in a joint committee of the Gram Panchayat concerned;(b)in the case of a ferry connecting any public road under the management of a Mandal Praja Parishad and lying wholly within the jurisdiction of that Mandal Praja Parishad in such Mandal Praja Parishad, and in the case of ferry connecting any public road under the management of a Mandal Praja Parishad and lying within the jurisdiction of more than one Mandal Praja Parishad in a joint committee of the Mandal Praja Parishad concerned;(c)in the case of a ferry connecting any public road under the management of Gram Panchayat or a Mandal Praja Parishad and lying partly within the jurisdiction of a municipality, in a joint committee or a Mandal Praja Parishad as the case may be, and the Municipality concerned.
