Section 27 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
27. Treatment of the applications.
(1)Within three months from the date of receipt of application under rule 6 with all relevant and complete information the Trust shall communicate to the developer the manner in which his application has been treated by the Trust.(2)The Trust may ask the developer to furnish some more information's which may be considered essential before taking a decision but such information shall be asked within sixty days from the date of receipt of the application.(3)In case further details or information's are asked for from the developer with respect to his application a further period of ninety days from the receipt of further information under this sub-rule shall be allowed to the Trust to communicate to the developer the final decision of the Trust on his application.(4)Should the Trust neglect or omit for ninety days after the receipt of the application under rule 6 or after the receipt of further information or further details under sub-rule (2) or sub- rule (3), the developer may by written notice sent by a registered post call the attention of the Trust to such neglect and omission and if such neglect or omission continues for a further period of thirty days from the date of receipt of such communication, the Trust shall be deemed to have sanctioned the proposed application and the plan for sub-division, reconstitution or improvement of plots:Provided that nothing in this sub-rule shall be construed to authorise the developer or any person to act in contravention of any provisions of the Act or any rule or bye-law or in disregard of the master plan or draft master plan or scheme or draft scheme or in contravention of any order, of the State Government, Chief Town Planner or the Trust.(5)The Trust may not approve a plan of site which has not been included in the master plan but which falls within the jurisdiction of the Trust.(6)No order for any modifications rejection of any application for permission of sub-division, reconstitution or improvement of plots or of any plan thereunder shall be made by the Trust without giving the applicant any opportunity of being hear and without giving the reasons of so doing.
