Section 112 in The Himachal Pradesh Panchayati Raj Act, 1994
112. Transfer of immovable property.
(1)No immovable property vested in or belonging to a Panchayat shall be transferred by sale, gift, mortgage or exchange or by lease or otherwise except with the sanction of the State Government or any officer authorized by it in this behalf.(2)The procedure of transfer of immovable property shall be such as may be prescribed.
