Section 59(1) in Karnataka Panchayat Raj Act, 1993
(1)The Government may, by notification and subject to such conditions as may be specified therein,-(a)transfer to any Grama Panchayat the management and maintenance of a forest situated in the panchayat area;(b)make over to the Grama Panchayat the Management of waste lands, pasture lands or vacant lands belonging to the Government situated within the panchayat area;(c)entrust the Grama Panchayat with the collection of land revenue on behalf of the Government and the maintenance of such records as are connected therewith;(d)entrust such other functions as may be prescribed:Provided that no entrustment under clause (c) shall be made without the concurrence of the Grama Panchayat concerned:Provided further that when any transfer of the management and maintenance of a forest is made under clause (a) the Government shall direct that any amount required for such management and maintenance or an adequate portion of the income from such forest be placed at the disposal of the Grama Panchayat.
