Section 169(2) in Rajasthan Panchayati Raj Rules, 1996
(2)On receipt of such proposal, the Tehsildar shall take action forthwith and intimate to the Panchayat about the decision taken within a period of three months from the date of the receipt of proposal from the Panchayat. If the sanction is not received by the Panchayat within a period of three months of the submission of the proposal, it may move the Vikas Adhikari who shall take steps for the allotment of grazing ground.
