Section 76 in Rajasthan Panchayati Raj Rules, 1996
76. Publication of assessment list.
(1)The assessment list prepared under Rule 75 shall be published by affixing a copy thereof on the notice board of the Panchayat, along with a notice inviting objections thereto within fifteen days from the date of the publication of the assessment list.(2)A proclamation shall be made by beat of drum in the whole of the Panchayat circle to the effect that the list has been so published and could be inspected at the Panchayat office and that objections thereto could be filed before the Panchayat within fifteen days of the date of publication of the assessment list.(3)The Panchayat shall hear any objections that may be made within the said period and the assessment list shall be amended, if necessary and signed by the Sarpanch.(4)A copy of the assessment list so finalised shall be pasted on the notice board of the Panchayat.
