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State of Karnataka - Section

Section 63 in Karnataka Panchayat Raj Act, 1993

63. Power of Grama Panchayat as to roads, bridges etc.

- All village roads and bridges thereon, cart tracks, drains, wells and other public places in the panchayat area not being private property and not being under the control or management of Zilla Panchayat, Taluk Panchayat, Municipal Council, [Town Panchayat, Industrial Township] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], or the Government shall vest in the Grama Panchayat and the Grama Panchayat may do all things necessary for the maintenance and repair thereof, and may,-
(a)lay-out and make new roads;
(b)construct new bridges;
(c)widen, open, enlarge or otherwise improve any such roads or bridges;
(d)[***] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.] divert, discontinue or close any road or bridge; and
(e)deepen or otherwise improve any water way:
[Provided that no road or bridge shall be diverted, discontinued or closed before the Grama Panchayat publishes its intention of doing so] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.].