Section 71(4) in The Orissa Grama Panchayats Act, 1964
(4)Without prejudice to the generality of Sub-section (3) but subject to the provisions thereof, properties of the nature herein specified shall vest in the Grama Sasan and be under its management, direction and control, that is to say-(a)Village roads,(b)Irrigation sources,.(c)Ferries,(d)Waste lands and communal lands,(e)Protected forests within the meaning of the Indian Forest Act, 1927 (16 of 1927) and unreserved forests within the meaning of the Madras Forest Act, 1882 (Madras Act 5 of 1882) in respect of the management, protection and maintenance thereof for timber, fuel, fodder and other purposes;(f)Markets and fairs or such portions thereof as are held upon public land or upon land belonging to or under the control of Government together with such lands, and(g)All income arising or accruing from any of the items of properties covered by the foregoing clauses.
