(1)Subject to any general or special order of the State Government where the whole of a village entered as such in the revenue records has been declared as a Gramdan village, the management of the unoccupied land of the State Government in the said village shall vest in the Gram Sabha and the Gram Sabha shall have the power to improve such land without obtaining any permission from any authority, and shall further have the power to get the same cultivated or otherwise utilised for agricultural purposes in any manner it thinks fit either by itself or by granting lease of the whole or any part thereof to any person on such terms and conditions as it thinks fit.
