Section 28 in The Orissa Bhoodan and Gramdan Rules, 1972
28. Management of lands vested in the Grama Parishad.
(1)The Grama Parishad may set apart lands vested in it to the general good of the community for communal development purposes to such extent as it deems necessary.(2)The Parishad may carry out measures for irrigation, soil erosion and for such other purposes as would ensure best utilisation of the land vested in it.
