Section 53(2) in Telangana Panchayat Raj Act, 2018
(2)When the management and maintenance of any forest is transferred to Gram Panchayat under sub-section (1), the income derived by the Gram Panchayat from the forest under its management and maintenance or the expenditure incurred by the Gram Panchayat, for such a management and maintenance shall be apportioned between the Government and the Gram Panchayat in such manner as the Government may, by order, determine.
