Section 4(1) in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974
(1)Within 30 days of receipt of application, it shall scrutinised and enquired by the Collector or any other officer authorised by the State Government in this behalf. He shall refer each application to the Chief Town Planner/Urban Improvement Trust/Municipal Board/Council for advice.
