Section 37(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)The Administrator may, if he deems fit, place all or any of the properties, of the nature specified below, and situated within the jurisdiction of the Gram Panchayat under the direction, management and control of the Gram Panchayat, namely:-(a)open sites, waste, vacant and grazing lands, not being private property and river beds;(b)public roads and streets;(c)public channels, water courses, wells, ponds, tanks (except irrigation tanks under the control of the Government), public reservoirs (except water treatment plants under the control of the Government), cisterns, fountains, aqueducts and any adjacent land (not being private property) appertaining to any public tanks or ponds, and lands appertaining thereto;(d)public sewers, drains, drainage works tunnels and culverts and things appertaining thereto and other conservancy works;(e)sewage, rubbish and offensive matter, deposited on streets or collected by the Gram Panchayat from streets, latrines, urinals, sewers, cesspools and other places;(f)street lights, public lamps, lamp posts and apparatus connected therewith or appertaining thereto;(g)public library, reading rooms, slaughter houses, fish farms, cremation grounds, primary schools, anganwadi centres; and(h)road side trees, fuel wood plantation, non-conventional energy equipments.
