Section 8 in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
8. Transfers and leases to be subject to condition of transferee or lessee paying assessment, ground-rent, Peshkash, or quit-rent to Government.
(1)Not transfer, or lease of any immovable property made by the Gram Panchayat, Mandal Parishad and Zilla Parishad shall be valid unless it be a condition thereof that the transferee or lease shall be liable to pay to the Government such assessment, ground-rent, peshkash or quit-rent as the District Collector may determine to be payable in respect of the property and that the said assessment, ground-rent, peshkash or quit-rent is subject to revision from time to time in accordance with the rules for the time being in force except in respect of quit-rent on enfranchised inam lands and peshkash on lands in proprietary villages acquired by the Gram Panchaya Mandal Parishad and Zilla Parishad by private negotiation.(2)Nothing Contained In This Rule Shall Affect The Right Of Government, To Recover From The Gram Panchayat, Mandal Parishad And Zilla Parishad The Assessment, Ground-Rent, Peshkash Or Quit-Rent Leviable On Lands Not Transferred Safe Or Exchange Or Otherwise Permanently Alienated.(3)in cases where the assessment, ground-rent, peshkash or quit-rent leviable on the lands after transfer is already being paid by the gram panchayat and the land is not transferred by sale or exchange, or leased in perpetuity or otherwise permanently alienated, the gram panchayat, mandal parishad and zilla parishad shall continue to pay such assessment, ground-rent, peshkash or quit-rent and the liability shall not be imposed on the transferee.(4)in the case of lease falling under rule 6, the gram panchayat, mandal parishad and zilla parishad shall furnish the district collector with a return of such leases where upon the district collector will fix the assessment or ground-rent on the basis of the information in the return and collect it from the gram panchayat, mandal parishad and zilla parishad.
