Section 150 in Rajasthan Panchayati Raj Rules, 1996
150. Auction of the land.
(1)If no objection is received under Rule 148 within one month, or if all objections received have been disposed of under Rule 149, the Panchayat shall by resolution order the auction of the land proposed to be sold on a date, not earlier than one month from the date of the resolution and at the time and place to be specified.[Provided that during the period 24.2.2005 to 23.3.2005 the date of auction after resolution of Panchayat will be seven days in place of one month.][Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2005: Rajasthan Gazette Extraordinary Part IV-C (I) dated 12.4.2005](2)Thereupon a notice of such auction, and of the date, time and place specified in Sub-rule (1) shall be proclaimed by a beat of drum/by any other sound amplifying device, and copy of auction notice shall be displayed near the site as well as conspicuous places in the village market and on the notice board of the Panchayat.
