Section 56 in The Maharashtra Village Panchayats Act, 1959
56. Property of panchayat.
(1)[It shall be competent for a Zilla Parishad from time to time to direct that any property vesting in it] [These words were substituted for the words 'it shall be competent to a Zilla Parishad or panchayat Samiti from time to time to direct that any property vesting in such Zilla Parishador Panchayat Samiti' by Maharashtra 36 of 1965, Section 30(1).] shall vest in a panchayat and on such direction being issued, [the property shall, subject to rules made in that behalf, vest] [These words were substituted for the words the property shall vest', by Maharashtra 36 of 1965, Section 30(1).] in the panchayat notwithstanding anything contained in the Transfer of Property Act, 1882, or the Indian Registration Act, 1908:Provided that no lease, sale or other transfer of any such immovable property by the panchayat shall be valid without the previous sanction of the [Chief Executive Officer] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.],(2)Every work constructed by a panchayat out of the village fund, or with Government assistance or peoples', participation shall vest in such panchayat [and every work constructed by a panchayat with the assistance of Zilla Parishad or panchayat Samiti shall vest in a panchayat in the manner provided by rules made in that behalf.] [These words were added by Maharashtra 36 of 1965, Section 30(2).]
