Section 129(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[ Subject to the provisions of sub-section (3) the State Government may by notification in the Official Gazette, transfer to any Zilla Parishad such property, movable or immovable, as is specified therein (being property vested in the State Government,) if the State Government for any purpose requires the property, it may by order served on the Zilla Parishad so decide, and thereupon, the property shall revest in the State Government.
