Section 13(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)The following shall consititute the property of Halqa Panchayat : -(i)public village road, within the Halqa Panchayat area other than those under the control of any Department of the Government ;(ii)property movable and immovable which has been transferred to a Halqa Panchayat by the Government, any public body or an individual ;(iii)buildings, slaughter houses, manure and night soil, dumping sites, structures and water reservoir built by a Halqa Panchayat from its own funds or from contribution by Government, any public body or an individual ;(iv)rubbish, sewage, filth, bones, village cleaning, dead bodies of animals and other matters collected by the Halqa Panchayat under this Act ;(v)trees and grass growing on property belonging to the Halqa Panchayat, fruit and other produce thereof and windfalls thereon ;(vi)drains, tanks, ponds, wells, springs, streams, khuls, ghats, nullahs and quarries in the Halqa Panchayat area which do not belong to any person or a group of persons or to the Government and declared to be such property by a resolution of the Halqa Panchayat ;(vii)all public lamps or lamp posts and apparatus connected therewith or appertaining thereto ;(viii)any property which a Halqa Panchayat may acquire.
