62. Certain Government Porambokes to vest in Gram Panchayat etc.
(1)The crematorium, burial grounds, dumping yards, cattle stands, cart-stands, topes, which are at the disposal of the Government and are not required by them for any specific purpose shall vest in the Gram Panchayat subject to such restrictions and control as may be prescribed.(2)The Government may, at any time by notification in the Telangana Gazette, direct that any porambokes referred to in sub-section (1) shall cease to vest in the Gram Panchayat if it is required by them for any specific purpose and thereupon such porambokes shall vest in the Government.(3)The Gram Panchayat shall have power, subject to such restrictions and control as may be prescribed, to regulate the use of any other porambokes which is at the disposal of the Government, if the Gram Panchayat is authorized in that behalf by an order of the Government.(4)The Gram Panchayat shall, subject to such restrictions and control as prescribed, plant tree on any poramboke the use of which is regulated by it under subsection (3).Explanation. - If any question arises whether a land is a poramboke or not, for the purposes of this section, the question shall be referred to the Government whose decision thereon shall be final.
