Section 136 in Rajasthan Panchayati Raj Rules, 1996
136. Panchayat properties.
- [(1) All common lands and public streets together with pavements, stones and other material thereof within the Panchayat Circle as well as all Government lands lying within the Abadi Area shall vest in and belong to a Panchayat. All other Government lands within the Panchayat Circle shall be managed by Panchayat subject to such conditions and restrictions as may be imposed by the State Government, from time to time.] [Substituted by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).](2)The State Government may, subject to such conditions and restrictions, as it may think fit to impose, vest in the Panchayat any land, properties, works, materials, things belonging to the State Government.(3)All properties mentioned in Sub-secs. (1) and (2) shall be under the direction, management and control of the Panchayat and shall be held by it as a trustee for the purposes of this Act.(4)All the markets and fairs except those managed by the State Government or Panchayat Samiti, that are held on the lands vested or vesting in the Panchayat, shall be managed and regulating by it.(5)Income from sale proceeds or lease of such properties or material produce there from and any dues levied or imposed in respect of markets and fairs, held on such lands, shall from part of Panchayat fund and shall be applied by the Panchayat in the achievement of objects of Panchayat Raj Act.(6)The State Government, may resume any such property vested in the Panchayat: -(i)if the panchayat is found upon enquiry to have mismanaged the same or utilised in contravention of terms and conditions imposed at the time of vesting, or(ii)if the same is otherwise required by the State Government in the public interest, on such terms, as the State Government may determine.
