Section 107H in Rajasthan Panchayati Raj Act, 1994
107H. Saving.
- Nothing in this Chapter shall in anyway affect, take away or abridge the right conferred on tenants by Section 31 of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955) to possess in the abadi of a village a site for a residential house free of charge.Explanation. - For the purposes of this Chapter-(i)"development plan" means a spatial plan, by whatever name called;(ii)"abadi", "abadi area" or "abadi land" shall have the same meaning as has been assigned to them in clause (b) of Section 103 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956); and(iii)"Nazul land" shall have the same meaning as has been assigned to it in clause (ib) of Section 3 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956).
