Section 107D in Rajasthan Panchayati Raj Act, 1994
107D. Disposal of certain lands.
- (I) Any Nazul land or land set apart for development of abadi under Section 92 of the Rajasthan Land Revenue Act, 195G (Act No. 15 of 195G) placed at the disposal of a Panchayat under Section 102-A of the said Act shall be disposed of by the Panchayat subject to such conditions and restrictions as the State Government may from time to time lay down and in such manner as may from time to time be prescribed.(2)Notwithstanding anything contained in sub-Section (1), if the State Government is satisfied that it is expedient in the public interest so to do, it may direct by notification in the Official Gazette that any land referred to in the said sub-section or any part thereof shall be disposed of by such officer of the State Government in such manner and subject to terms and conditions as may be specified in such notification.
