Section 147 in Rajasthan Panchayati Raj Rules, 1996
147. Provisional decision.
(1)The Panchayat shall then provisionally decide at a meeting whether the proposed sale should or should not be made.(2)If it decides not to make the sale, the application shall be rejected and the fact shall be communicated to the applicant. In such case, applicant shall not be entitled to any refund of fee.
