Section 72(2) in The Orissa Grama Panchayats Act, 1964
(2)Notwithstanding anything contained in this Act whenever the State Government deem it expedient so to do they may by general or special order made in that behalf and subject to such conditions as may be specified therein direct that the management of any ferry or of any market or fair referred to in Sub-section (1) shall vest in such person or authority as the State Government may deem fit.
