(1)Any immovable property vested in or belonging to a Gram Panchayat, Panchayat Samiti or Zila Parishad will be sold, gifted, mortgaged or exchanged or leased or transferred on bare sanction of the State Government or any officer authorised by it in this behalf, and not otherwise.(2)The procedure of transfer of an immovable property will be such as may be prescribed by the State Government.
