Section 129(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3). On such transfer, the property shall vest in the Zilla Parishad but subject to such terms, conditions and restrictions (which may be modified from time to time) as may be specified in the notification:Provided that, on breach of any of the terms, conditions and restrictions, or if the property is required by the State Government, the property vesting in the Zilla Parishad shall revest in the State Government and the State Government may resume possession thereof.] [Sub-section (2) and (3) were substituted for sub section (2) by Maharashtra 34 of 1966, Section 7.]
