(1)Subject to any special reservation made by the Chief Commissioner, all public property situated within the jurisdiction of a Gaon Sabha shall vest in and belong to the Gaon Sabha, and shall with all other property which may become vested in the Gaon Sabha be under its direction, management and control.(2)All markets and fairs or such portions thereof as are held upon public land shall be managed and regulated by the Gaon Panchayat and the Gaon Sabha shall receive to the credit of the Gaon Sabha Area Fund all dues levied or imposed in respect thereof.
