(1)The State Government may allocate to a Zilla Panchayat any public whatsoever nature or kind situated within its local limits, and thereupon, such property vested in and come under the control of the Zilla Panchayat.(2)No property vested nor belonging to a Zilla Panchayat shall be transferred by way of sale, gift, mortgage, exchange or lease without the previous sanction of the State Government.(3)Where the State Government is of opinion that any property vested in or belong to a Zilla Panchayat is required for the purpose of any National or State Development plan or for any other public purpose,the State Government may resume such property and upon such resumption the property shall cease to vest in the Zilla Panchayat and shall re-vest in the State Government.(4)No compensation other than the amount paid by the Zilla Panchayat for such transfer and the market value of any building or works erected or executed on such property by the Zilla Panchayat at the time of such resumption shall be payable. Any sum so received shall be credited to the Zilla Panchayat Fund.
