Section 2(2) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(2)The deed transferring the property to the Gram Panchayat, Mandal Parishad and Zilla Parishad shall be in the appropriate form as specified in Schedule I appended to these rules, with such variations as circumstances may require.The provisions of sub-rules (1) and (2) shall not apply to a case where the Gram Panchayat, Mandal Parishad and Zilla Parishad has to purchase immovable property brought to sale in execution of a decree obtained by it.
