Section 40 in Arunachal Pradesh Panchayat Raj Act, 1997
40.
Subject to such restrictions or conditions as the State Government may think fit and proper, all or any properties of the nature specified below, and situated within the local limits of a Gram Panchayat shall vest in and belong to the Gram Panchayat concerned and shall be under its direction, management and control and shall be held and applied for the purpose of this Act-(a)all public buildings constructed and maintained out of the funds of the Gram Panchayat;(b)all public roads which have been constructed and maintained out of the funds of the Gram Panchayat and the stones and other materials thereof and also trees, erection materials, implements and things provided for such roads; and(c)all lands and other properties movable or immovable transferred to the Gram Panchayat by the State Government.(2)The State Government may, by notification, exclude any street, bridge or drain from the operation of this Act or of any specified section of this Act:Provided that, if the cost of the construction of the work shall have been paid from the Gram Panchayat Fund, such work shall not be excluded from the operation of this Act or any specified section of this Act except after consideration of the views of the Gram Panchayat at a meeting.
