Section 161 in Rajasthan Panchayati Raj Rules, 1996
161. Exclusion of certain categories of Abadi land from the power of sale.
(1)If the ownership of any Abadi land is in dispute, such land shall not be sold by the Panchayat and the proceedings of sale there of shall be stayed as soon as it is brought to the notice of the Panchayat that such a dispute exists, till a decision of the competent Court on such dispute.(2)The Panchayat shall neither sell any Abadi land nor allow Pakka structure within the following specified limits: -(a)one hundred feet of a railway line;(b)one hundred and fifty feet from the central line of National Highway.(c)seventy-five feet from the central line of the State Highways and major District Roads;(d)fifty-five feet from the central line of other district roads and village roads.(3)The allotment of pasture lands and unculturable waste lands for extension of abadi within the Panchayat Circle shall be governed by rules made under the Rajasthan Land Revenue Act.(4)Any abadi land required by the State Government shall be given by the Panchayat without any cost.(5)The State Government, may by notification in the Official Gazette, withdraw the powers of disposal of Abadi land from all or any of the Panchayats, if it considers expedient to do so, in the public interest and may confer on any other officer.
