Section 120(1) in Uttarakhand Panchayati Raj Act, 2016
(1)Subject to any saving made by the State Government, all property of the nature specified in this section and situated within the khand/district, shall vest in and belong to the Zila Panchayat and shall with all such other property which may become vested in the Zila Panchayat , be under it direction, management and control and shall be held and applied for the purpose of this Act, that is to say-(a)all public buildings of every description which have been constructed or are maintained out of the Zila Nidhi ;(b)all public roads, which have been constructed or are maintained out of the Zila Nidhi and the stones and other materials thereof and also all trees, erections, materials, implements and things provided for such roads; and(c)all land and other property transferred to the Zila Panchayat by Government, or by gift, sale or otherwise for local public purposes.(d)all tanks and wells and all adjacent lands, buildings, materials and things connected therewith appertaining thereto within the district/ Khand, not being private property and not being maintained or controlled by any Government or by a local authority other than the Zila Panchayat.
