Section 109(1) in The Gujarat Panchayats Act, 1993
(1)A taluka panchayat or the district panchayat may from time to time direct that any property vesting in it shall vest in a village panchayat and thereupon notwithstanding anything contained in the Transfer of Property Act, 1882 (IV of 1882), or the Indian Registration Act, 1908 (XVI of 1903), such property shall vest in the village panchayat.
