Section 158(3) in Rajasthan Panchayati Raj Rules, 1996
(3)Abadi land allotted free of charge shall be non-transferable. A seal in block letters "NOT FOR SALE" shall be affixed on the face of all such Pattas. In case any allottee transfers on sells such house site/house to any other persons, allotment shall automatically stand cancellation, ownership shall vest in the Panchayat along with construction or material lying thereon and transferee will be ejected to trespasser on such Abadi Land.[(3A ) Thirty percent of Land allotted under this rule shall be allotted to widows and divorce women.][Inserted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2007: Rajasthan Gazette Extraordinary Part IV-C (I) dated 27.6.2007.]
