59. Entrustment of land etc. to [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and other local authorities.
(1)The State Government may, by general or special order to be published in the manner prescribed, entrust all or any of the things specified in sub-section (2), which vest in the State Government, to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority for the purposes of superintendence, preservation, management and control in accordance with the provisions of this Code.(2)The following things may be entrusted to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority under sub-section (1), namely :-(i)lands, whether cultivable or otherwise, except land for the time being comprised in any holding or grove;(ii)grove standing on the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] land, pasture land, graveyard, cremation ground, manure pits, Khaliyans, Chakroads, link roads, sector roads, land in river bed, road, Sadak Khanti, Sullage farm;(iii)forests; and fisheries;(iv)trees, other than trees in a holding or on the boundary of a holding or in a grove or abadi, or any trees on unoccupied land;(v)hats, bazars, meals, tanks, ponds, water-channels, private ferries, pathways and abadi sites;(vi)subject to the provision of the Treasure Trove Act, 1878, any properties specified in Section 55 and belonging to the State Government.(3)Every land or other thing -(a)vested in a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or any other local authority under the provisions of the Uttar Pradesh Consolidation of Holdings Act, 1953 or the Uttar Pradesh Imposition of Ceiling on land Holdings Act, 1960;(b)placed under the charge of a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or any other local authority under any of the enactments repealed by this Code;(c)otherwise coming into possession of a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority, either before or after the commencement of this Code;shall be deemed to be entrusted to such [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority, as the case may be, with effect from the date of commencement of this Code or from the date of such coming into its possession, for the purpose of superintendence, preservation, management and control, in accordance with the provisions of this Code.(4)The State Government may, by a subsequent order to be published in the manner prescribed, -(a)add to, amend, vary or rescind any earlier order issued under sub-section (1);(b)transfer to any other [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority, any land or other thing entrusted or deemed to be entrusted under sub-section (1) or sub-section (3) for superintendence, preservation, management and control;(c)resume any land or other thing so entrusted, or deemed to be entrusted or transferred to any [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority on such terms and condition as prescribed;(d)impose conditions and restrictions subject to which the powers of superintendence preservation, management and control under this section shall be exercised.(5)Where any of the thing specified in sub-section (2) has been entrusted or deemed to have been entrusted to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], and the village or any part thereof in which such things are situated lies outside the circle of the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], such [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or its Bhumi Prabandhak Samiti shall, subject to any general or special order issued by the State Government in this behalf, perform, discharge and exercise the functions, duties and powers assigned, imposed or conferred by or under this Code or the U.P. Panchayat Raj Act, 1947 on a [Gram Panchayat] or Bhumi Prabandhak Samiti as if that village or part also lay within that circle.(6)Where any of the things specified under sub-section (2) has been entrusted or deemed to be entrusted to a local authority other than the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], the provisions of this Chapter shall mutatis mutandis apply to such local authority.
