Section 167(1) in The Delhi Land Reforms Rules, 1954
(1)The Gaon Panchayat shall perform the following functions-(a)Letting out of land under Sections 65 and 74.(b)Management and disposal of-(i)Uncultivated area except land for the time being comprised in any holding or grove, and(ii)forest within the village boundaries vested in Gaon Sabha.(c)Preservation and disposal of scattered trees vested in the Gaon Sabha.(d)Preservation of tanks and ponds and regulation of the exercise of rights or irrigation therefrom.(e)Rendering assistance in the collection of land revenue.(f)Collection of Sayar and rent from the Asamis of the Gaon Sabha.(g)The institution of defence, for and on behalf of the Gaon Sabha of all suits or proceedings arising from or under the provisions of the Act.
