Section 105(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)On the acquisition by the State Government of such land or such right under the aforesaid provisions and on payment by the Zila Panchayat or the Kshettra 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 Kshettra Panchayat, as the case may be.
