Section 82(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)The Administrator may, if he deems fit, place all or any of the properties of the nature specified below and situated within the jurisdiction of the District Panchayat under the direction, management and control of the District Panchayat, namely:-(a)open sites, waste, vacant and grazing land, not being private property, and river beds;(b)public roads and streets;(c)public channels, watercourse, wells, ponds, tanks (except irrigation tanks under the control of the Government), public springs, reservoirs cisterns, aqueducts and any adjacent land (not being private property) appertaining to any public tanks or ponds; and lands appertaining thereto; .(d)public sewers, drains, drainage works tunnels and culverts and things appertaining thereto and other conservancy works;(e)sewerage rubbish and offensive matters deposited on streets or collected by the Panchayat from streets, latrines, urinals, sewers, cesspools and other places;(f)street light, public lamps, lamp posts and apparatus connected therewith or appertaining thereto;(g)public library, reading rooms, slaughter houses, fish farms, cremation grounds, primary schools, anganwadi centres;(h)road sides trees, fuel wood plantation, non-conventional energy equipments.
