Section 187 in The Punjab Panchayati Raj Act, 1994
187. Power of Zila Parishads to acquire, hold and dispose of property.
(1)A Zila Parishad shall have the power to acquire, hold and dispose of property and to enter into contracts :Provided that in all cases of acquisition or disposal of immovable property the Zila Parishad shall obtain the prior approval of the State.(2)all roads, buildings and other work constructed by a Zila Parishad shall vest in it.(3)The State Government may allocate to a Zila Parishad any public property situated within its jurisdiction, and thereupon, such property shall vest in and come under the control of the Zila Parishad.(4)Where a Zila Parishad requires land to carry out any of the purposes of this Act, it may negotiate with the person or persons having interest in the said land, and if it fails to reach an agreement, it may make an application to the Deputy Commissioner for the purpose and the Deputy Commissioner may if he is satisfied that the land is required for a public purpose, take steps to get the land acquired under the provisions of the Land Acquisition Act, 1894 and such land shall, on acquisition, vest in the Zila Parishad.
