Section 129 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
129. Property of Zilla Parishad.
(1)Every work constructed by Zilla Parishad out of the district fund or by a Panchayat Samiti out of the block grant, or with Government assistance or public participation shall vest in the Zilla Parishad.(2)[ Subject to the provisions of sub-section (3) the State Government may by notification in the Official Gazette, transfer to any Zilla Parishad such property, movable or immovable, as is specified therein (being property vested in the State Government,) if the State Government for any purpose requires the property, it may by order served on the Zilla Parishad so decide, and thereupon, the property shall revest in the State Government.(3). On such transfer, the property shall vest in the Zilla Parishad but subject to such terms, conditions and restrictions (which may be modified from time to time) as may be specified in the notification:Provided that, on breach of any of the terms, conditions and restrictions, or if the property is required by the State Government, the property vesting in the Zilla Parishad shall revest in the State Government and the State Government may resume possession thereof.] [Sub-section (2) and (3) were substituted for sub section (2) by Maharashtra 34 of 1966, Section 7.]
