Section 11(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)The Government may, by notification and subject to such conditions as may be specified therein,-(a)transfer to any Gram Panchayat the management and maintenance of a forest situated in the Gram Sabha area;(b)make over the Gram Panchayat the management of waste lands, pasture lands or vacant lands belonging to the Government situated within the Gram Sabha area;(c)transfer to the Gram Panchayat the protection of any irrigation work and its execution and the regulation/distribution of water from any such work;(d)transfer to the Gram Panchayat any public property situated within the jurisdiction of the Gram Sabha;(e)entrust the gram Panchayat with the collection of land revenue on behalf of the Government and the maintenance of such records as are connected therewith; and(f)entrust such other functions as may be prescribed:Provided that when any transfer of the management and maintenance of a forest is made under clause (a) or the transfer of any irrigation work is made under clause (c), the Government shall direct that any amount required for such management and maintenance or an adequate portion of the income from such forest or irrigation work be placed at the disposal of the Gram Panchayat.
