Section 84(2) in Jharkhand Panchayat Raj Act, 2001
(2)Save that maintained by the central or State Government or the local Authority or (under) the power of any other Gram Panchayat or by (all of) them all the like properties within the local limits of the jurisdiction of the Gram Panchayat specified in this section shall vest in the Gram Panchayat and shall belong to it, and all other properties in any form or kind whatsoever that be vested in the Gram Panchayat, shall be under its direction, management and control; namely(a)all common properties;(b)all public lanes including earth, stone and other articles, and all drains, bridge-culverts, trees, building materials, implements and other things which are provided for such lanes;(c)all public sewage systems and drains as well as all constructing materials and articles appertaining thereto and other sewage works;Provided that the sub soil for the purposes of enlarging, deepening or repairing otherwise or maintaining such sewage and drains or attached therewith shall be deemed vested in the Gram Panchayat;(d)the entire night soil, garbage and obnoxious material collected from lanes, lavatories, urinals, sewage system, cesspits and other places or dumped in lanes by the Gram Panchayat;(e)all public lights, light-poles and implements attached and related therewith;(f)all buildings constructed by the Gram Panchayat and all lands, buildings and properties transferred by the central or state government to the gram panchayat or that donated, purchased or otherwise acquired for purposes of the local people;(g)all public drains, water distributaries, springs, ponds, ghats, reservoirs, tanks, wells, water bridges, outlets, tunnels, pipes, pumps, and other public works constructed or founded or established at the cost of the gram panchayat or otherwise and all bridges, buildings, fuel, building materials and articles attached or connected therewith and any land (not being private property) adjoining a pond;Provided that water-pumps and pump-works attached or connected therewith for the foundation laying or installing whereof in any lane permission of the gram panchayat has been obtained and which have been installed by the proprietors of any mill, factory, industry, workshop or any other likewise outfit mainly for use of their employees, shall not be deemed to be public works on the count of their use by the general public.
