(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.
