29. Transfer of forest area or irrigation work.- (1) Government may, subject to such conditions as may be prescribed, transfer to any Gram Panchayat the management and maintenance of a forest and Government waste land within and near the boundaries of its jurisdiction.
(2)Government may, subject to such conditions as may be prescribed, transfer to any Gram Panchayat the protection of any irrigation work and its extensions and the regulation of the distribution of water from any such work.
