Section 148 in Rajasthan Panchayati Raj Rules, 1996
148. Issue and publication of notice.
(1)If the Panchayat provisionally decides that the sale should be made, it shall publish a notice in Form XXII inviting objections to the proposed sale with one month from the date of publication on the manner laid down in Sub-rule (2).[Provided that during the period 24.2.2005 to 23.3.2005 period of inviting objections will be seven days in place of one month.][Added by the Rajasthan Panchayati Raj (Amendment) Rules 2005 - Rajasthan Gazette Extraordinary Part IV-C (I) dated 12.4.2005][Provided that [during the Rajasv abhiyan or Prashasan Gaon ke sang abhiyan or any other abhiyan organised by order of the State Government for sale of land and Patta Vitran] [Added by the Rajasthan Panchayati Raj, (Third Amendment) Rules, 2010: Published in Rajasthan Gazette Extraordinary, Pt. 1V-C(1), Dated 30.11.2010, p. 113.], period of inviting objections shall be seven days in place of one month.](2)The notice referred to in Sub-rule (1) shall be prepared in duplicate and one copy thereof shall be affixed to a conspicuous place on the proposed to be sold, the other copy being returned to the Panchayat Office after obtaining the signatures of at-least two respectable persons of the locality thereon, in token of such affixation.
