(1)Notwithstanding anything contained in Section 49, if in the opinion of Government, it is necessary to take over, in public interest or to secure proper management of any land held or managed by the Gram Panchayat, the Government may, by notification in the Official Gazette, take over the management of such land for a period not exceeding the duration of the Gram Panchayat :Provided that the land which has already been leased out shall not be taken over before the expiry of the lease.(2)The land taken over under sub-section (1) shall be managed in the manner prescribed and the income derived therefrom, after meeting all expenses on its management, shall be credited to the Gram Fund.
