Section 3 in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
3. Transfer of Immovable Property.
(1)Transfers otherwise than by lease of immovable property vesting in, but not belonging to Gram Panchayat, Mandal and Zilla Parishad: -(1)Immovable property vesting in but not belonging to a Gram Panchayat, Mandal Parishad and Zilla Parishad shall not be transferred or charged in contravention of the conditions subject to which such property because vested m the Gram Panchayat, Mandal Parishad and Zilla Parishad.(2)No land belonging to Gram Panchayat or Mandal Parishad or Zilla Parishad shall be alienated or transferred by sale, lease or mortgage to private individuals or associations or Private Institutions even for purposes which are charitable in nature:Provided that this does not prohibit alienation of lands in favour of Government Departments or Government Organisations where Government has a share of more than 50%.(3)The deed of transfer, in favour of Government Departments or Government Organisations shall beta the appropriate form in Schedule-Ill appended to these rules, with such variations as circumstances as may require.
