Section 58 in Andhra Pradesh Panchayat Raj Act, 1994
58. Certain Government porambokes to vest in Gram Panchayat etc.
(1)The following porambokes namely, grazing grounds, threshing floors, burning and burial grounds, cattle stands, cart stands and topes, which are at the disposal of the Government and are not required by them for any specific purpose shall vest in the Gram Panchayat subject to such restrictions and control as may be prescribed.(2)The Government may, at any time by notification in the Andhra Pradesh Gazette, direct that any porambokes referred to in sub-Section (1) shall cease to vest in the Gram Panchayat if it is required by them for any specific purpose and thereupon such porambokes shall vest in the Government.(3)The Gram Panchayat shall have power, subject to such restrictions and control as may be prescribed, to regulate the use of any other poramboke which is at the disposal of the Government, if the Gram Panchayat is authorised in that behalf by an order of the Government.(4)The Gram Panchayat may, subject to such restrictions and control as may be prescribed, plant trees on any poramboke the use of which is regulated by it under sub-Section (3).Explanation. - If any question arises whether a land is a poramboke or not, for the purposes of this Section, the question shall be referred to the Government whose decision thereon shall be final.
