Section 171(4) in Rajasthan Municipalities Act, 2009
(4)If any person does any work in contravention of sub-Section (1), or in contravention of the modifications or conditions in any sanction given under sub-Section (2), or in spite of refusal of sanction under the said sub-Section (2), the Municipality may direct such person by notice in writing to stop any work in progress and after making an inquiry in the manner determined by bye-laws remove or pull down any work or restore the land to its original condition.
