Section 66(1) in Telangana District Boards Act, 1955
(1)The Government may, from time to time, direct that any road, bridge, channel, building or other property, movable or immovable, which is vested in the Government and which is situated within a district, shall, with the consent of the Board of such district, and subject to such exemptions and conditions as the Government, may make and impose, be placed under the control and administration of the Board for the purposes of this Act, and thereupon such road, bridge, channel, building or other property shall be under the control and administration of the Board, subject to all the exceptions and conditions so made and imposed and to all charges and liabilities affecting the same.
