Section 192(4) in Rajasthan Municipalities Act, 2009
(4)When the amount of compensation has been so ascertained and determined or when a ruinous or dangerous building falling under sub-Section (1) has been taken down under the provisions of Section 243, the Municipality may, after tendering the amount of compensation, if any, that may be payable, take possession of the land so to the street, and shall clear the same.
