Section 16 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
16. Allotment of land for Panchayats and Panchayat Samities.
- Notwithstanding anything contained in these rules, land shall be allotted on application to Panchayats and Panchayat Samitis on the following conditions:(a)Panchayat Samiti-Allotment up-to fifty acres shall be made by the Government in the Revenue Department on the recommendation of the Collector.(b)Panchayat-Allotment upto ten acres shall be made by the Sub- Divisional Officer in consultation with the Advisory Committee.All lands allotted under this rule shall be used for agricultural purposes rent at the sanctioned rent rate shall be paid and the income therefrom shall be utilised for the improvement and development of the area.
