(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.
