Section 128(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)A Zilla Parishad may, for the purposes of any of its functions,-(a)acquire and hold property, both movable and immovable, whether within or without the limits of the District; or(b)lease, sell or otherwise transfer, any movable or immovable property which vests, or may be vested, in, or may be acquired by it :Provided that, no acquisition, lease, sale or other transfer of any such properties shall be valid, except with the previous sanction of such authority or officer as may be prescribed by rules.
