Section 154(3) in Rajasthan Panchayati Raj Rules, 1996
(3)Where the highest bid amount exceeds [Rupees fifty thousand] [Substituted 'Rs. 10,000/-' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] the Panchayat shall obtain prior approval as under: -(a)the Panchayat Samiti having jurisdiction if the amount does not exceed [Rupees two Lakhs] [Substituted 'Rs. 50,000/-' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).];(b)the Zila Parishad concerned if the amount does not exceed [Rupees five lakhs] [Substituted 'Rs. one lakh' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).];(c)the State Government if the amount exceeds [Rupees five lakhs] [Substituted 'Rs. one lakh' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).].Note. - Confirmation for sale of strip land or sale by negotiation in excess of Rs. 10,000/- shall also be required before issue of patta.
