Section 20 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
20. Powers of ejectment.
- The powers of the Tehsildar, under section 183B of the Rajasthan Tenancy Act, 1955(Act No. 3 of 1955) for summary ejectment of trespassers from the land held by a member of a Scheduled Tribe in the Scheduled Area, shall be exercised by the Panchayat Samiti, according the provisions under the Rajasthan Land Revenue Act, 1956(Act No. 15 of 1956).
