Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act] State of Rajasthan - Subsection Section 156(1)(a) in Rajasthan Panchayati Raj Rules, 1996 (a)Where any person has a plausible claim of title to the land and an auction may not fetch reasonable price;