Section 136(6) in Rajasthan Panchayati Raj Rules, 1996
(6)The State Government, may resume any such property vested in the Panchayat: -(i)if the panchayat is found upon enquiry to have mismanaged the same or utilised in contravention of terms and conditions imposed at the time of vesting, or(ii)if the same is otherwise required by the State Government in the public interest, on such terms, as the State Government may determine.
