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State of Rajasthan - Section

Section 168 in Rajasthan Panchayati Raj Rules, 1996

168. Patta bahi.

(1)A record of all sales through auction, by negotiation or by allotment for which Pattas are issued shall be kept by the Panchayat in Patta Bahi maintained in Form XXIV.
(2)Panchayat shall forward a copy of Patta in the first week of every month to Vikas Adhikari. Vikas Adhikari shall maintain a Panchayat wise ledger indicating month and year alongwith number of Pattas issued by such Panchayat during the month on the basis of copy of Patta Bahi so received. Vikas Adhikari shall initial such entry as a token of verification so as to prevent to Pattas in the back dates.
(3)Panchayat Samiti shall get the Patta books printed in triplicate at their level. All such Pattas shall bear book number and serial number and a record of issue of such Patta books will be maintained Panchayatwise at Panchayat Samiti level. First copy of Patta will be issued to the allottee, second copy will be retained in Panchayat office and third copy will be sent to the Panchayat Samiti for record. Panchayat Samiti, shall keep them in safe custody.Grazing Grounds