Section 137 in The Punjab Panchayati Raj Act, 1994
137. Power of Panchayat Samiti to acquire hold and dispose of property.
(1)A Panchayat Samiti shall have the power to acquire, hold, dispose of property and to enter into contracts :Provided that in all cases of acquisition or disposal of immovable property the Panchayat Samiti shall obtain the previous approval of the State Govt.(2)All roads, buildings or other works constructed by a Panchayat Samiti with its own funds shall vest in it.(3)The State Government may allocate to a Panchayat Samiti any public property situated within its jurisdiction, and there upon such property shall vest in and come under the control of the Panchayat Samiti.
