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State of Rajasthan - Section

Section 158 in Rajasthan Panchayati Raj Rules, 1996

158. Allotment of lands to weaker sections.

(1)The Panchayat may allot Abadi land up to [300 sq. yards] [Substituted by the Rajasthan Panchayati Raj (Second Amendment) Rules 2008 : Rajasthan Gazette Extraordinary Part IV-C(I) dated 10.4.2008.] in village Abadis at concessional rate to members of Scheduled Caste, scavengers, Scheduled Tribes, Backward Classes, village artisans, landless persons dependent on wage labour, IRDP selected families, Handicapped, Nomatic Tribes, Gadia Lohar who do not own house sites/house and also to flood victims whose house have been washed away or the house sites have been rendered unfit for future habitation due to floods [and patta of such land may be issued in Form XXIII-C][Inserted by the Rajasthan Panchayati Raj (Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 18.2.2008][IA. the Panchayat may allot abadi land upto [300 Sq. Yards] [Inserted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2007 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 27.6.2007.] in village Abadi at concessional rate to ex-service men in bordering Panchayat Samiti areas.]
(2) Rates to be charged from such allottees will be as under :
(a) In villages having population less than 1000 (1991 census). Rs. 2/- per sqr. mtr.
(b) In villages having population from 1001 to (1991 census). Rs. 5/- per sqr. mtr. 2000
(c) In villages having population more than 2000 (1991 census). Rs. 10/- per sqr. mtr.
Provided that the State Government may allot such lands free of charges to any such category of persons.[Provided further that in case of allotment of abadi land to the families of below poverty line, the Panchayat may allot the land free of charge.][Inserted by the Rajasthan Panchayati Raj (Amendment) Rules, 2001 : Rajasthan Gazette, Extraordinary Part IV-C (I) dated 12.11.2001.][(2-A) The Panchayat may allot Abadi land upto 300 Sq. Yards free of charge to nomadic sheep reares.][Inserted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2007 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 27.6.2007.][(2-B) The State Government may allot Abadi land to oustees of irrigation project, equal to the house sites or house owned by them subject to maximum of 300sq. yards free of charge.] [Inserted by Notification No. F.4(7) Am/Rule/Legal/PR/2014/537, dated 5.8.2015-Rajasthan Gazette Extra Ordinary Part IV(C)(I), dated 5.8.2015, page 94.]
(3)Abadi land allotted free of charge shall be non-transferable. A seal in block letters "NOT FOR SALE" shall be affixed on the face of all such Pattas. In case any allottee transfers on sells such house site/house to any other persons, allotment shall automatically stand cancellation, ownership shall vest in the Panchayat along with construction or material lying thereon and transferee will be ejected to trespasser on such Abadi Land.[(3A ) Thirty percent of Land allotted under this rule shall be allotted to widows and divorce women.][Inserted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2007: Rajasthan Gazette Extraordinary Part IV-C (I) dated 27.6.2007.]
(4)Panchayat may however by a resolution in the meeting, decide to allot such land by negotiation to such trespasser on market price on compassionate grounds.
(5)The allottee shall be debarred form any subsequent allotment in future.
(6)Provisions contained in Sub-rules (3), (4) and (5) shall also be applicable for shop sites allotted to Scheduled Caste and Scheduled Tribes etc., in Panchayat areas.
(7)For allotment of houses sites to flood victims at another place/places, the Panchayat concerned shall invite applications from such persons along with an undertaking that in case of allotment of house sites at another place/places, the house sites washed away in flood aiong with material shall vest in the Panchayat concerned free from all encumbrances.