Section 190(1) in The Gujarat Panchayats Act, 1993
(1)If in any local area to which the State Government may, by notification in the Official Gazette, apply this section, a Mamlatdar or Mahalkari is satisfied-(i)that the grazing land set apart for the use of cattle of one or more villages in the taluka, or mahal under this jurisdiction is insufficient for the cattle belonging to the permanent residents of such village or villages:(ii)that the crops or grass standing on any agricultural land or grazing land so set apart are likely to be damaged by cattle belonging to persons who are not residents of such village or villages and who own more than twenty head or cattle, he may-(a)in any case referred to in clause (i) direct any such resident owner, by special or general order, or remove or cause to be removed all or any dry or useless cattle belonging to him to such place or places within the State and within such period as may be specified in the order, and(b)in any case referred to in clause (ii) direct any such non-resident owner, by special or general order, to remove or cause to be removed all or any of this cattle to such place or places within the State and within such period as may be specified in the order.
