Section 182(4) in Rajasthan Municipalities Act, 2009
(4)Where the State Government or any authority authorized by it under sub-Section (3), is satisfied that a person who ought to have applied for permission or regularization under this Section, has not applied and that such permission can be granted or the use of land can be regularized, it may proceed to determine the conversion charges after due notice and hearing the party or parties and the charges as may be prescribed, shall become due to the Municipality and be recoverable under sub-Section (6). The Municipality may hold camps for expediting this work and take the assistance of any agency as well:Provided that regularization of land use change shall not be permitted in cases where the original land use was for a public purpose such as education, medical or any charitable purpose and the allotment was made at any concessional rate unless the difference in the original rate of allotment and the prevailing is paid and specific consent of the authority which made the original allotment has been obtained.
