132. Entrustment of work etc. to taluka panchayat by district panchayat. - In the case of any institution managed by a district panchayat or any work to be done out of the fund of a district panchayat, the district panchayat may, if the taluka panchayat so agrees, entrust to the taluka panchayat the management of such institution or the execution of such work.
[132A. Taluka Panchayat to be consulted before acquisition of land and rehabilitation of persons affected. - The taluka panchayat shall be consulted,-(a)before acquiring under the Land Acquisition Act, 1894 (I of 1894) any land situate in the taluka for any development project;(b)before resettling or rehabilitating persons affected by such project.](C)Property and Fund
