Section 107A(1) in Rajasthan Panchayati Raj Act, 1994
(1)No person shall use or permit the use of any land situated in any abadi area of a village, for the purpose other than that for which such land was originally allotted or sold to any person by the State Government, any Panchayat, any other local authority or any other body or authority in accordance with any law for the time being in force or, otherwise than as specified under a development plan, wherever it is in operation.
