Section 150(1) in Rajasthan Panchayati Raj Rules, 1996
(1)If no objection is received under Rule 148 within one month, or if all objections received have been disposed of under Rule 149, the Panchayat shall by resolution order the auction of the land proposed to be sold on a date, not earlier than one month from the date of the resolution and at the time and place to be specified.[Provided that during the period 24.2.2005 to 23.3.2005 the date of auction after resolution of Panchayat will be seven days in place of one month.][Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2005: Rajasthan Gazette Extraordinary Part IV-C (I) dated 12.4.2005]
