34. Property vested in the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.]. -
(1)Subject to any special reservation made by the State Government, all public property situated within the jurisdiction of a [Gram Panchayat] [Substituted by U.P Act No. 9 of 1994.] shall vest in and belong to the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and shall, with all other property which may become vested in the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], be under its direction, management and control.(2)All markets and fairs or such portion thereof as are held upon public land shall be managed and regulated by the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall receive to the credit of the Gaon Fund all dues levied or imposed in respect thereof.
