Section 173B(10) in Rajasthan Panchayati Raj Rules, 1996
(10)When the application for the sub-division or reconstitution is allowed, the Officer or Authority passing the order for approval of sub-division or reconstitution ask the applicant to deposit charges as specified in rule 173-D, within thirty days and when such charges are deposited, such Officer or Authority shall grant permission for the sub-division and reconstitution of the plot 01 plots in Form LII to which the approved plan of sub-division or reconstitution shall be appended, duly authenticated.
