Section 73(7) in The Rajasthan Urban Improvement Act, 1959
(7)Where permission is refused under this section, the applicant or any person claiming through him shall not be entitled to get refund of the fee paid on the application for permission but, on an application for refund being made within three months of the communication of the grounds of the refusal under sub-section (4) such portion of the fee as may seem proper in the circumstances, of the case may be refunded.
