Section 26(2) in The Tamil Nadu Bhoodan Yagna Act, 1958
(2)The Sarvodaya Panchayat shall have power-(a)to arrange for the cultivation of all lands vested in it either by itself or by distributing them among the residents of the Gramdan Village concerned whether jointly or severally;(b)to distribute the produce of the lands among the villagers in any manner it deems fit;(c)to set apart lands for growing trees, raising fruits and vegetables or for any other purpose which is for the general good of the community specified in this behalf by the State Board, from time to time;(d)to make advances in kind or cash to the families of the Gramdan Village to whom lands are distributed for cultivation and recover those advances;(e)to carry out land improvements;(f)to buy and install any machinery for improving cultivation;(g)to provide, maintain and augment irrigation sources and facilities;(h)to undertake reclamation of waste lands;(i)to carry out soil conservation measures; and(j)generally to undertake and carry out all measures to increase agricultural production.
