Section 8(4) in The Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 1992
(4)In case the prescribed authority fails to issue an order under sub-rule (2) or (3), within the specified period, he shall submit t he file within 10 days to his immediate next higher officer [alongwith reasons of not taking action under sub-rule (2) or (3)] [Inserted by No. G.S.R. 84, Dated 1-10-1994; published in Rajasthan Gazette Part 4(Ga), Dated 20-10-94. ] who shall pass necessary orders and such orders shall be deemed to have been passed by the prescribed authority in exercise of its powers vested under sub-rule (2) or (3), as the case may be.
