(2)The following porambokes namely, grazing grounds, threshing floors, burning and burial-grounds, cattle-stands, cart-stands and topes shall vest in the Village Panchayat, and the Village Panchayat shall have power, subject to such restrictions and control [as may be prescribed] [See Rules issued in G.O. Ms. No. 317, Rural Development (C4), dated 6th December 2000 and published in Part III, section 1(a'), of the Tamil Nadu Government Gazette Extraordinary, dated 7th December 1999.] to regulate the use of such porambokes, provided the porambokes are at the disposal of the Government.
