Section 120 in Uttarakhand Panchayati Raj Act, 2016
120. Property vested in Zila Panchayat.
(1)Subject to any saving made by the State Government, all property of the nature specified in this section and situated within the khand/district, shall vest in and belong to the Zila Panchayat and shall with all such other property which may become vested in the Zila Panchayat , be under it direction, management and control and shall be held and applied for the purpose of this Act, that is to say-(a)all public buildings of every description which have been constructed or are maintained out of the Zila Nidhi ;(b)all public roads, which have been constructed or are maintained out of the Zila Nidhi and the stones and other materials thereof and also all trees, erections, materials, implements and things provided for such roads; and(c)all land and other property transferred to the Zila Panchayat by Government, or by gift, sale or otherwise for local public purposes.(d)all tanks and wells and all adjacent lands, buildings, materials and things connected therewith appertaining thereto within the district/ Khand, not being private property and not being maintained or controlled by any Government or by a local authority other than the Zila Panchayat.(2)(a)Where a Zila Panchayat for the purpose of exercising any powers or performing any duty conferred or imposed upon it under this or any other enactment, desires to acquire permanently or temporarily, any land or any right in respect of land, it, may request the State Government to acquire at, its cost the same under the provisions of the the Right to Fair Compensation and transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act No.30 of 2013), or of any other existing law.(b)On the acquisition by the State Government of such land or such right under the aforesaid provisions and on payment by the Zila Panchayat, as the case may be, to the State Government of the compensation awarded thereunder and of the charges incurred by the State Government in connection with the proceedings, the land or right, as the case may be, shall vest in the Zila Panchayat or the, as the case may be.(3)Public institution-(a)The management, control and administration of every public institution maintained exclusively out of the Zila Nidhi shall vest in the Zila Panchayat.(b)Any other public institution may also be vested in or placed under the management, control and administration of a Zila Panchayat:Provided that the extent of the authority of the Zila Panchayat in respect thereof, may be prescribed by rule.(c)All property, endowments and funds belonging to an public institution vesting in, or placed under, the management, control and administration of a Zila Panchayat, shall be held by the Zila Panchayat in trust for the purpose to which such property, endowments and funds were lawfully applicable at the time when the institution became so vested or was so placed :Provided that nothing in the foregoing provisions of this section shall be held to prevent the vesting of any trust property in the Treasurer of Charitable Endowments under the Charitable Endowments Act, 1890(Act no 6 of 1890).
