33. Gram Panchayat may manage estates and interests vested in the State.
- The State Government may, by general or special order published in the Official Gazette, empower of a Gram Panchayat to manage the estates and all interests therein which are vested in the State and to exercise such powers, perform such functions and discharge such duties in connection therewith as may be conferred, assigned or imposed by or under any other law for the time being in force.
