Section 158(7) in Rajasthan Panchayati Raj Rules, 1996
(7)For allotment of houses sites to flood victims at another place/places, the Panchayat concerned shall invite applications from such persons along with an undertaking that in case of allotment of house sites at another place/places, the house sites washed away in flood aiong with material shall vest in the Panchayat concerned free from all encumbrances.
