Section 107C in Rajasthan Panchayati Raj Act, 1994
107C. Grant of Patta of certain lands.
(1)Any person who is in lawful possession of any land within the abadi area of a village otherwise than under a Patta, lease or licence issued by the State Government or the Panchayat or any other local authority may obtain Patta in respect of such land from the Panchayat in the prescribed manner.(2)Where an application is filed under sub-Section (1), the Panchayat shall invite objections from public in general in the prescribed manner and hear all the persons who file objections against such application and the applicant, in the prescribed manner.(3)If, after hearing the persons who have filed objections under sub-Section (2) and the applicant, the Panchayat is satisfied that the applicant is entitled to obtain Patta under this section, it may grant Patta of such land to such person in the prescribed form and manner on payment by the applicant such fees or charges as may be prescribed.(4)The Patta granted under sub-Section (3) shall be subject to all the covenants and encumbrances which were attached to the land and existed immediately before grant of such Patta.
