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State of Rajasthan - Section

Section 157 in Rajasthan Panchayati Raj Rules, 1996

157. Regularisation of old houses.

- [1] [Inserted by the Rajasthan Panchayati Raj (Amendment) Rules, 2007 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 2.5.2007][Where the persons are in possession of the old houses in Abadi land and desire to get a patta issued, patta may be issued by the Panchayat in Form XXIII-A after depositing the charges as under : -
(i)For area upto 300 sq. yards or constructed area including 25 percent of constructed area subject to maximum area 300 sq. yards:
(a) For old houses constructed more than fifty yearsbefore the date of commencement of these rules Rs. 100 /-
(b) For old houses constructed[during the seventy years immediately preceding to date of 31st December, 2016] [Substituted 'during the fifty years immediately preceding the date of commencement of these rules' by Notification No. G.S.R. 20, dated 17.5.2017 (w.e.f 30.12.1996).]. Rs. 200/-
(ii)For area, exceeding the area specified in clause (i) above, on such excess area 25 percent of the market rates recommended by the District Level Committee constituted under Clause (b) of Rule 58 of the Rajasthan Stamp Rules, 2004:
Provided that no fees shall be charged under sub-clause (a) an only 10 percent fees shall be charged under sub-clause (b) of clause (i) above from the families included in the list of below poverty line.] [Substituted by Notification No. G.S.R. 112, dated 19.2.2013 (w.e.f. 30.12.1996).]