Section 20(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)The Gram Sabha may, -(a)arrange for the cultivation of all the lands vested in it either by itself or by allotting to the residents of the village, whether jointly or individually, on such terms and conditions as it thinks fit;(b)apportion the produce or income of the lands cultivated jointly;(c)set apart lands for the general good of the community as may be specified in the rules;(d)make advances either in kind or in cash to persons to whom lands are allotted and recover these advances;(e)carry out measures for the improvement of the methods of cultivation, the reclamation of waste lands and such other purposes as may be specified in the rules.
