Section 107(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Subject to any restriction imposed by or under this Act, a Zila Panchayat or a Kshettra Panchayat may transfer by sale, mortgage, lease, gift, exchange or otherwise any property vested in it, not being property held by it in trust, the terms of which are inconsistent with the right so to transfer.
