Section 55 in The Maharashtra Village Panchayats Act, 1959
55. Competency of panchayat to lease, sale or transfer property.
- Every panchayat shall be competent to lease, sell or otherwise transfer moveable or immovable property which may become [vested in (otherwise than under the provisions of sub-section (1) of section 51)] [These words, brackets and figures were substituted for the words 'vested in' by Maharashtra 36 of 1965, Section 29.] or be acquired by it and to contract and do all other things necessary for the purpose of this Act:Provided that no lease of immovable property other than property referred to in sub-section (1) of section 56 for a term exceeding three years, and no sale or other transfer of any such property shall be valid unless such lease, sale or other transfer has been made with the previous sanction of the [Chief Executive Officer.] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.]
