Section 80(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)All public water-courses, springs, reservoirs, tanks, cisterns, fountains wells, stand-pipes and other water works (including those used by the public to such an extent as to give a prescriptive right to their use) whether existing at the commencement of this Act or afterwards made, laid or erected and whether made, laid or erected at the cost of the Gram Panchayat or otherwise for the use or benefit of the public, and also any adjacent land, not being private property, appertaining thereto shall vest in the Gram Panchayat and be subject to its control:Provided that nothing in this sub-Section shall apply to any work which is, or is connected with, a work of irrigation or to any adjacent land appertaining to any such work.
