Section 157(1) in The Gujarat Panchayats Act, 1993
(1)In addition to the movable or immoveable property acquired by a district panchayat, the following shall vest in the district panchayat, namely:-(a)every road, building or other work constructed by a district panchayat out of the district fund with or without the Government assistance or people's participation;(b)any land or property vesting in the State Government when transferred to a district panchayat by the State Government for local public purpose:(c)any land or property which vesting in any other panchayat when vested in the district panchayat by that panchayat for the purposes of this Act:Provided that any land or property transferred to a district panchayat under clause (b) shall not, unless otherwise expressly provided in the instrument of transfer, belong by right of ownership to the panchayat but shall vest in it subject to the terms and conditions of the transfer and in the circumstances specified in such terms and conditions, the land or property with all things, if any, attached thereto including all fixtures and structures thereon shall revest in the State Government and it shall be lawful for the State Government to resume possession thereof.
