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[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Rajasthan - Subsection

Section 156(1)(b) in Rajasthan Panchayati Raj Rules, 1996

(b)Where there is a trespass or for any other reason to be recorded in writing. Panchayat thinks that an auction would not be convenient mode of disposal of the land;