Section 28B(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)All property, funds and rights whatsoever vesting in or belonging to and all liabilities imposed upon any Gaon Samaj under this Act or under any other enactment or under any contract shall subject to all conditions and incidents attaching thereto as from the commencement of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961, be the property funds, rights and liabilities of the Gaon Sabha constituted for the area of the Gaon Samaj.
