Section 8(3) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(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.
