Section 113(1) in Rajasthan Panchayati Raj Rules, 1996
(1)In the following cases, namely: -(i)When an objection to the attachment has not been filed under Rule 112 or, if filed, has been disallowed, and(ii)When the defaulter has failed to pay the amount of the demand after the attachment of his property within fifteen days of such attachment and property attached has not been sold under Rule 111.Such property shall be ordered to be sold by public auction on a date to be fixed therefor, which shall not be earlier than the twentieth day after the date of attachment.
