Section 167A in Rajasthan Panchayati Raj Rules, 1996
167A. [ Revalidation of Sale deed, Patta or Lease deed. [Inserted by Notification No. G.S.R. 98, dated 23.11.2017 (w.e.f. 30.12.1996).]
- Any person who desires to get revalidate Sale deed, Patta or Lease deed issued by the Panchayat, he may apply, along with original Sale deed, Patta, or Lease deed and fee, as may be specified by the State Government, from time to time, to the Panchayat for revalidation. The Panchayat may, after satisfying itself with the record of the Panchayat, revalidate the Sale deed, Patta or Lease deed, as the case may be, and make an endorsement to this effect on the Sale deed, Patta or Lease deed.] [Substituted by Notification No. G.S.R. 113, dated 19.2.2013 (w.e.f. 30.12.1996).]
