Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 159 in Rajasthan Panchayati Raj Rules, 1996

159. Allotment of lands on concessional price.

(1)The Panchayat may allot plots up to 500 sq. yards from Abadi land available with to Ex-Service Military Personnel (Non-commissioned ranks) who do not own any Abadi land on priority basis, at 50% of the market price as mentioned in Sub-rule (5) of Rule 152.
(2)[ The Panchayat may also allot plots upto 1500 sq. yards in abadi area, on priority basis, for construction of godowns/ offices to-
(i)Primary Agricultural Cooperative Society/Large Sized Multipurpose Marketing Society, at 50% of the Market price as mentioned in sub-rule (5) of Rule 152;
(ii)Gram Sewa Sahakari Samiti or Kray Vikary Sahakari Samiti, free of charge subject to confirmation by the State Government.]