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[Cites 0, Cited by 24] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(1) in Andhra Pradesh Panchayat Raj Act, 1994

(1)The following porambokes namely, grazing grounds, threshing floors, burning and burial grounds, cattle stands, cart stands and topes, which are at the disposal of the Government and are not required by them for any specific purpose shall vest in the Gram Panchayat subject to such restrictions and control as may be prescribed.