Section 152 in Rajasthan Panchayati Raj Rules, 1996
152. Market price.
(1)It shall be duty of the Auction Committee to ensure that there is free and fair competition among the bidders.(2)Auction Committee shall keep in mind the prevailing market price of such land.(3)Final bid shall in no case be less than the index rate fixed by the Sub-Registrar of the area on the basis of previous sales of lands for the purpose of stamp duty.(4)Vikas Adhikari shall obtain such index rates for every village from the office of the Sub-Registrar in the month of April and inform the Panchayat concerned.(5)Bids shall be started from index rates as conveyed by Vikas Adhikari under Sub-rule (4) and index rates shall be market price below which no sale shall be finalised by the Panchayat.
