Rajasthan
Panchayati Raj (Amendment) Rules, 2025
[17th
January 2025]
PREAMBLE
In exercise of the powers
conferred by section 102 of the Rajasthan Panchayati Raj Act, 1994 (Act No. 13
of 1994) and all other powers enabling it in this behalf, the State Government
hereby makes the following rules further to amend the Rajasthan Panchayati Raj
Rules, 1996, namely:-
Rule 1. Short title and commencement.
(1)
These rules may be called the Rajasthan
Panchayati Raj (Amendment) Rules, 2025.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Rule 2. Substitution of Form XXIII-A and XXIII-B.
The existing Form XXIII-A
and XXIII-B appended to the Rajasthan Panchayati Raj Rules, 1996 shall be
substituted by the following, namely:-
"FORM-XXIII-A
[see
rule 157(1)]
Patta
of Residential Land(Lease Deed)
Name of Village
........................................
Gram panchayat
........................................
Panchayt samiti
........................................
District
........................................(Rajasthan)
This Deed is made on
the.................... day of .................... between....................
(Name of Panchayat) Panchayat established under the Rajasthan Panchayati Raj
Act, 1994 (Act No. 13 of 1994), hereinafter called the Alloting Authority of
the one part and 1. .................... 2. .................... 3. ....................
so, on S/o,W/o,D/o ....................resident of....................
hereinafter called the allottee, of the other part.
WHEREAS
The land described in the
Schedule annexed hereto which shows it as bound in red, vests in the Alloting
Authority for the purpose of the Allotment.
This patta is issued in
favour of Sh./Smt. 1. ....................2. ....................3.
.................... so, on S/o,W/o,D/o .................... resident
of.................... under sub-rule(1)of rule 157 of the Rajasthan Panchayati
Raj Rules, 1996 with following conditions:-
(1)
The aforesaid allottee is in possession of
old houses constructed more than fifty years before the date of commencement of
the Rajasthan Panchayati Raj Rules, 1996 or old houses constructed during the
seventy years immediately preceding to date of 31st December, 2016 on Panchayat
Abadi Land.
(2)
The area of land is marked in red ink in
annexed map plan.
(3)
The allottee can mortgage the document for
taking loan fromthe Government Undertaking, Co-operative Bank, Commercial Bank
or any other financial institution.
(4)
The allottee shall be liable to pay all taxes
or other charges payable to Government or local authority.
Issued by Gram
Panchayat....................on date ....................in compliance of
resolutionNo....................
Details of fee deposited by
the allottee.
Receipt No.
....................Amount ....................
Date
....................Page no. of Cashbook ....................
Signature Gram Vikas
Adhikari Signature Sarpanch
Schedule
Name of Village
....................
khasra No.
....................
Map:- (Land is shown in map
is demarked in red ink)
N
Demarcation
(1)
North....................
(2)
South....................
(3)
East....................
(4)
West....................
Total
area.................... Sq. Yard(....................Sq. Meter)
Signature Gram Vikas
Adhikari Signature Sarpanch
FORM-XXIII-B
[see
rule 157 (2)]
Allotment
of Abadi Land/Regularisation of families possessing hutment/kucha(Lease Deed).
Name of Village ....................
Gram
Panchayat....................
Panchayt
samiti....................
District....................
(Rajasthan)
This Deed of allotment is
made on the.................... day of.................... between....................
(Name of Gram Panchayat) Panchayat established under the Rajasthan Panchayati
Raj Act, 1994 (Act No. 13 of 1994), being a body corporate by virtue of the
provisions of section 9 of the said Act, hereinafter called the Alloting Authority,
on the one part and Smt.................... of....................
W/o.................... resident.................... hereinafter called the
allottee, of the other part.
WHEREAS
The land described in the
Schedule annexed hereto which shows it as bound in red, vests in the Alloting
Authority.
WHEREAS as family of
allottee does not have any house or housing site any where and in possession of
abadi land by way of construction a hutment/kutcha house upto year 2003 on the
aforesaid land.
WHEREAS the Gram Panchayat
has allotted and handed over possession of the land to the allottee under
sub-rule (2) of rule 157 of the Rajasthan Panchayati Raj Rules, 1996.
WHEREAS panchayat has agreed
to allot above land measuring.................... Sq. yard (maximum 300 yards)
on the terms and conditions hereinafter mentioned.
AND WHEREAS the Panchayat
had handed over possession of the demised land to allotee
on....................
NOW THIS DEED WITNESSES AS
FOLLOWS:
(1)
This allotment is being made after following
the procedure laid down in the rules.
(2)
Such land has been allotted free of cost to
Smt.................... W/o.................... for residential purpose with
reference to his application to the allotting authority.
(3)
The land so allotted shall not be
transferable either by sale or otherwise to anyone by the allottee or her legal
heirs for 10 years from the date of allotment and shall be in possession of
allottee herself except provided is condition number 4.
(4)
The allottee can mortgage the document for
taking loan from the Government Undertaking, Co-operative Bank, Commercial Bank
or any other financial institution.
(5)
This plot can be utilized as residential
purpose.
(6)
The allotting authority reserves the right to
cancel the allotment of land if any false information is given by the allottee
or if she transfers the plot to any person before 10 years from the date of
allotment.
(7)
The allottee shall be bound to comply with
the plans approved by Gram Panchayat for systematic development of village.
(8)
Allotting authority reserves the right to
cancel the allotment, if the applicant violates any condition or provisions of
rules, Before cancellation of allotment the alloting authority shall given the
opportunity of hearing to the allottee
(9)
The allottee shall be liable to pay all taxes
or charges payable to Government and other local authority.
Issued by Gram Panchayat
....................on date ....................in compliance of resolution
No....................
Signature Gram Vikas
Adhikari Signature Sarpanch
Schedule
Name of Village
....................
khasra No.
....................
Map:- (Land is shown in map
is demarked in red ink)
N
Demarcation
(1)
North....................
(2)
South....................
(3)
East....................
(4)
West....................
Total
area.................... Sq. Yard(.................... Sq. Meter)
Signature Gram Vikas
Adhikari Signature Sarpanch"