Section 107 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
107. Power to transfer property.
(1)Subject to any restriction imposed by or under this Act, a Zila Panchayat or a Kshettra Panchayat may transfer by sale, mortgage, lease, gift, exchange or otherwise any property vested in it, not being property held by it in trust, the terms of which are inconsistent with the right so to transfer.(2)Notwithstanding anything contained in sub-section (1), a Zila Panchayat or a Kshettra Panchayat may, with the sanction of the State Government, transfer to Government any property vested in it, but not so as to affect any trust or public rights to which the property is subject:Provided that every transfer under sub-section (1), other than a lease for a term not exceeding one year, shall be made by instrument in writing sealed with the common seal of the Zila Panchayat or the Kshettra Panchayat, as the case may be, and otherwise complying with all conditions in respect of contracts imposed by or under this Act.[107A. Penalty for encroachment or obstruction. - (1) Whoever makes any encroachment on any land belonging to a Zila Panchayat in the territorial area of the Zila Panchayat, except construction of steps over drain in any public street, shall be punishable with simple imprisonment for a term which may extend to one year and with fine which may extend to twenty thousand rupees.(2)An offence punishable under sub-section (1) shall be bailable and cognizable] [Inserted by U.P. Act No. 33 of 1999.]
