Section 61(2) in Telangana Panchayat Raj Act, 2018
(2)The Government may, subject to such conditions as may be agreed upon transfer the management of any such ferry connecting a National Highway or a State Highway and lying wholly within the jurisdiction of a Gram Panchayat or a Mandal Praja Parishad to such Gram Panchayat or Mandal Praja Parishad and in case the said ferry is lying within the jurisdiction of more than one Gram Panchayat or Mandal Praja Parishad to the Zilla Praja Parishad concerned.
