Section 104 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
104. Property vested in Kshettra Panchayat.
- Subject to any reservation made by the State Government all property of the nature specified in this section and situated within the Khand shall vest in and belong to the Kshettra Panchayat and shall, with all other property which may become vested in the Kshettra Panchayat, be under its direction, management and control, for the purposes of this Act, this is to say -(a)all public buildings of every description which have been constructed or are maintained out of the Kshettra Nidhi;(b)all public roads which have been constructed or are maintained out of the Kshettra Nidhi and the stones and other materials thereof and also all trees, erections, materials, implements and things provided for such roads;(c)all land and other property transferred to the Kshettra Panchayat by Government, or by gift, sale or otherwise for local purposes; and(d)all tanks and wells and all adjacent lands, buildings, materials and things connected therewith appertaining thereto within the Khand, not being private property and not being maintained or controlled by any Government or by a local authority other than the Antarim Zila Parishad.
