Section 8(1) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(1)Not transfer, or lease of any immovable property made by the Gram Panchayat, Mandal Parishad and Zilla Parishad shall be valid unless it be a condition thereof that the transferee or lease shall be liable to pay to the Government such assessment, ground-rent, peshkash or quit-rent as the District Collector may determine to be payable in respect of the property and that the said assessment, ground-rent, peshkash or quit-rent is subject to revision from time to time in accordance with the rules for the time being in force except in respect of quit-rent on enfranchised inam lands and peshkash on lands in proprietary villages acquired by the Gram Panchaya Mandal Parishad and Zilla Parishad by private negotiation.
