Section 3 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
3. Additions and alterations.
- Every person intending to add or alter the existing structure in his plot shall submit an application along with the documents specified in the foregoing rule to the [Executive officer] [Substituted by Notification No. G.S.R. 34(1), Dated 22-4-1975; published in Rajasthan Gazette Part 4(Ga)(I), Dated 1-5-75, p. 66(1).] to the Committee. The committee's approval to such additions and alterations will be governed by the same rules as are laid down for new constructions.
