Section 107C(3) in Rajasthan Panchayati Raj Act, 1994
(3)If, after hearing the persons who have filed objections under sub-Section (2) and the applicant, the Panchayat is satisfied that the applicant is entitled to obtain Patta under this section, it may grant Patta of such land to such person in the prescribed form and manner on payment by the applicant such fees or charges as may be prescribed.
