Section 107A(2) in Rajasthan Panchayati Raj Act, 1994
(2)In the case of any land not allotted or sold as aforesaid and not covered under sub-Section (1), no person shall use or permit the use of any such land situated in abadi area of a village for the purpose other than that for which such land was being used on or before the commencement of the Rajasthan Panchayati Raj (Third Amendment) Act, 2015 (Act No. of 2015).
