Section 145 in Rajasthan Panchayati Raj Rules, 1996
145. Application for purchase.
(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.(2)The applicant shall, along with his application, deposit a sum of Rupees Twenty five towards the expenses for site inspection.(3)The applicant shall also deposit Rupees Twenty five for preparation of map, if the site map has not been enclosed with the application. In such case Secretary shall prepare a site map after site inspection in the presence of the applicant.
