Section 71(1) in The Orissa Grama Panchayats Act, 1964
(1)All property within the Grama of the nature hereinafter in this section specified, other than property maintained by any other local authority or the Central or State Government, shall for the purposes of this Act, vest in the Grama Sasan and shall, with all other properties of whatever nature or kind which may become vested in the Grama Sasan, be under its direction, management and control, that is to say-(a)all public sewers and drains, and all works, materials and things appertaining thereto and other conservancy works;(b)all sewage, rubbish and offensive matters deposited on the streets or collected by the Grama Panchayat from streets, latrines, urinals, sewers, cesspools and other places;(c)all public lamps, lamp posts and apparatus connected therewith or appertaining thereto; and(d)all buildings or other works constructed by the Grama Sasan and all lands and buildings or other property transferred to the Grama Sasan by the Central or the State Government or acquired by gift, purchase or otherwise for local public purposes.
