Section 107D(2) in Rajasthan Panchayati Raj Act, 1994
(2)Notwithstanding anything contained in sub-Section (1), if the State Government is satisfied that it is expedient in the public interest so to do, it may direct by notification in the Official Gazette that any land referred to in the said sub-section or any part thereof shall be disposed of by such officer of the State Government in such manner and subject to terms and conditions as may be specified in such notification.
