Section 167 in Rajasthan Panchayati Raj Rules, 1996
167. Sale deed.
(1)After payment has been made as provided in Rule 153, the sale has been confirmed as provided in Rule 154, and the appeal if any under Rule 166 has been disposed of, or if no appeal has been preferred, the time limits prescribed therefore has expired a deed set out in Form XXIII evidencing the sale of Abadi land shall be executed on behalf of the Panchayat.(2)Patta shall be signed by Sarpanch and Secretary jointly.
