Section 3(2) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(2)No land belonging to Gram Panchayat or Mandal Parishad or Zilla Parishad shall be alienated or transferred by sale, lease or mortgage to private individuals or associations or Private Institutions even for purposes which are charitable in nature:Provided that this does not prohibit alienation of lands in favour of Government Departments or Government Organisations where Government has a share of more than 50%.
