Section 8(3) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(3)If the Authorised Officer does not receive the views and recommendations of the concerned local body or the Town Planning Department within 60 days of the date of receipt of the application in his office he shall convene a meeting of the representatives of the local body or the Town Planning Department as the case may be and thereafter take a final decision in the matter within 90 days from the receipt of the application. In case the representative of the local body or the Town Planning Department does not attend the meeting so convened, it shall be presumed that the concerned local body or the Town Planning Department has no objection to the conversion or regularisation as applied for.
