Section 8(2) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(2)The concerned local body or the Town Planning Department shall communicate their views and recommendations to the Authorised Officer within 40 days from the date of despatch of the applicant by the Authorised Officer to them.
