Section 166(1) in Rajasthan Panchayati Raj Rules, 1996
(1)An appeal shall lie as per Section 61 of the Act from an original order of the Panchayat confirming the sale of Abadi land under Rule 154 or transfer of Abadi land under Rule 156 or allotment of lands under Rules 157, 158 or 159 r/w Rule 160 to the Panchayat Samiti.
