Section 156(1) in Rajasthan Panchayati Raj Rules, 1996
(1)The Panchayat may transfer any Abadi land by way of sale by private negotiation in the following cases: -(a)Where any person has a plausible claim of title to the land and an auction may not fetch reasonable price;(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;(c)Where it is strip of land as per Sub-rules (1) and (2) of Rules 144 and there is only one applicant.
