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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(1) in Rajasthan Panchayati Raj Rules, 1996

(1)A person desirous of purchasing any Abadi land/stray plot or a strip of land from the panchayat shall make an application in writing to the Panchayat, giving such description thereof as may be sufficient to identify the land purposed to be purchased.