Section 53(1) in Telangana Panchayat Raj Act, 2018
(1)Subject to any law for the time being in force the Government may, by notification, transfer to any Gram Panchayat with its consent and subject to such conditions as may be agreed upon, the management and maintenance of forest adjacent to the village; and they may by a like notification withdraw management and maintenance of such forest from the Gram Panchayat after giving an opportunity to the Gram Panchayat to make its representation.
