Section 51(1) in The Maharashtra Village Panchayats Act, 1959
(1)For the purposes of the Chapter the State Government may, subject to such conditions and restrictions as it may think fit to impose, vest in a panchayat open sites, waste, vacant or grazing lands or public roads and streets, bridges, ditaches, dikes and fences, wells, river beds, tanks, streams, lakes, nallas, canals, water courses, trees or any other property in the village vesting in the Government.
