Section 135(1) in The Gujarat Panchayats Act, 1993
(1)All property vested in taluka panchayat under this Act, and all funds received by it in accordance, with the provisions of this Act, and sums accruing to it under the provisions of any law for the time being in force shall be applied subject to the provisions and for the purposes of this Act and all such sums and funds shall be kept in such custody as may be prescribed.
