Section 46(3) in The Rajasthan Urban Improvement Act, 1959
(3)Whenever the Trust discontinues the public use of, or permanently closes, any public square vested in it or any part thereof, it shall pay reasonable compensation to every person-(a)who was entitled, otherwise than as a mere licensee, to use such square or part as a means of access, or(b)whose immovable property was ventilated by such square or part, and who has suffered damage-(i)in case (a), from such discontinuance or closing, and(ii)in case (b), from the use to which the Trust has put such square or part.
