80. Power to acquire, hold and dispose of property.
(1)A Zila Parishad shall have the power to acquire, hold and dispose of property and to enter into contracts:Provided that in all cases of disposal of immovable property, the Zila Parishad shall obtain the previous approval of the Government.(2)All roads, buildings or other works constructed by a Zila Parishad with its own funds shall vest in it.(3)The Government may allocate to a Zila Parishad any public property situated within its jurisdiction and thereupon, such property shall vest in and come under the control of the Zila Parishad.(4)Where a Zila Parishad requires land to carry out any of the purposes of this Act, it may negotiate with the person or persons having interest in the said land, and if it fails to reach an agreement, it may make an application to the District Magistrate for the acquisition of the land and the District Magistrate may, if he is satisfied that the land is required for a public purpose, take steps to acquire the land under the provisions of the Land Acquisition Act, 1894 (1 of 1894) and such land shall, on acquisition, vest in the Zila Parishad.
