Section 61(4) in Telangana Panchayat Raj Act, 2018
(4)The income realized by a Zilla Praja Parishad, Mandal Praja Parishad or a Gram Panchayat from any ferry under its management under sub-section (1) or sub-section (2) shall form part of its funds. The income realized by joint committee referred to in sub-section (1) or by a Zilla Praja Parishad under sub-section (2) from a ferry under its management shall be apportioned in equal shares between the local authorities concerned and the amount so apportioned shall form part of the funds of such local authorities.Explanation. - For the purpose of this section, the expression 'Government Ferry' shall have the meaning assigned to it in the Telangana Ferries Act, 1314 Fasli.
