Section 112(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Such objection shall be investigated into and disposed of by the Sarpanch of the Panchayat issuing the warrant or, in case such warrant has been addressed under Sub-rule (3) of Rule 107 the Sarpanch or another Panchayat or, as the case may be, to the Tehsildar having jurisdiction by such Sarpanch or Tehsildar.
