Section 156 in Rajasthan Panchayati Raj Rules, 1996
156. Transfer of Abadi land by private negotiation.
(1)The Panchayat may transfer any Abadi land by way of sale by private negotiation in the following cases: -(a)Where any person has a plausible claim of title to the land and an auction may not fetch reasonable price;(b)Where there is a trespass or for any other reason to be recorded in writing. Panchayat thinks that an auction would not be convenient mode of disposal of the land;(c)Where it is strip of land as per Sub-rules (1) and (2) of Rules 144 and there is only one applicant.(2)In no case such abadi land, shall be transferred on a rate below index price fixed by Sub-Registrar and conveyed by Vikas Adhikari as prevailing market price for the village.(3)Such market price in a bazaar or commercial area shall not be less than double the price fixed for residential areas.
