Section 128 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
128. [ Power of Zilla Parishad to acquire and lease, sell or transfer property. [Section 128 was substituted for the original by Maharashtra 11 of 1985, Section 3.]
(1)A Zilla Parishad may, for the purposes of any of its functions,-(a)acquire and hold property, both movable and immovable, whether within or without the limits of the District; or(b)lease, sell or otherwise transfer, any movable or immovable property which vests, or may be vested, in, or may be acquired by it :Provided that, no acquisition, lease, sale or other transfer of any such properties shall be valid, except with the previous sanction of such authority or officer as may be prescribed by rules.(2)The rules made for this purpose shall also prescribe the limits of the value or consideration upto which and the subjects of relation to which each such authority or officer may accord the sanction.(3)The State Government shall be competent to vary the prescribed limits, from time to time by notification published in the Official Gazette, provided that where the limits are so increased, the increased limits shall not be more than twice the limits prescribed by the rules.]
