Section 37 in Andhra Pradesh Municipalities Act, 1965
37. Vacant lands belonging to Government situtated in the municipality to be in the possession or under the control of the council.
(1)On and from the date of the commencement of this Act, all vacant lands belonging to or under the control of the Government situated within the local limits of a municipality shall, subject to the provisions of Sub-section (2) and (3) and to such conditions as may be prescribed, be deemed to be in the possession or under the control of the council concerned for purposes of this Act.Explanation. - For the purpose of this section "vacant land" includes a poramboke, donka or kunta.(2)The council shall keep all such vacant lands free from encumbrances and shall restore the possession or control of any such land to the Government free of cost whenever it is required by the Government for their use for any public purpose or for purpose of alienation to any person or local authority.(3)The council shall not(a)construct or permit the construction of any building or other structure on any such vacant land:(b)use or permit the use of such vacant land for any permanent purpose;(c)alienate such vacant land to any third party, unless the prior permission of the Government is obtained by the council therefor, after furnishing such information as the Government may require, including the usefulness of the land or any housing scheme;
