Section 4(2) in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974
(2)On receipt of the reference, the Chief Town Planner/Urban Improvement Trust/Municipal Board/Council shall give advice within one month recommending the case for permission for change of use or give reasons for its rejection. If such advice is not given by any authority within one month from the date of receipt of the communication from the Collector, the Collector or any other Officer authorised by the State Government in this behalf shall proved further in the matter without waiting for advice and it shall be presumed that the Chief Town Planner, Urban Improvement Trust, Municipal Board/Council concerned has no objection to such permission.
