Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Rajasthan - Subsection

Section 154(4) in Rajasthan Panchayati Raj Rules, 1996

(4)The authority specified in Sub-rule (3) may refuse to confirm a bid if in its or his opinion, the full value of the land to be sold has not been made or procedure laid down above has not been adhered to and in such cases the amount deposited by the highest bidder shall be refunded without interest.