Section 173C in Rajasthan Panchayati Raj Rules, 1996
173C. Terms and conditions subject to which the subdivision or re-constitution of plot or plots may be allowed.
(1)No plot which is intended for residential purpose shall be less than 30 sqr. meters and more than 1000 sqr. meters while being considered for sub-division or reconstitution.(2)No plot which is commercial or intended to be used for commercial purpose shall be less than 10 sqr. meters and more than 1000 sqr. meters while being considered for sub-division or reconstitution.(3)No sub-division or reconstitution of plot or plots shall be allowed in the abadi area of a village if such sub-division or reconstitution is contrary to any scheme or plan, if any, in operation in the Panchayat circle or falls within the ambit of restrictions imposed by the State Government by any general or special order keeping in view the density of population in the abadi area.(4)No plot, which was allotted or granted free of cost or at concessional rate by the Panchayat, shall be permitted to be subdivided or reconstituted.
