Section 128(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

(b)lease, sell or otherwise transfer, any movable or immovable property which vests, or may be vested, in, or may be acquired by it :

Legal Document View