Section 12 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
12. Application of bye-laws etc. of the local bodies.
- All constructions on land so converted may be regularised under these rules provided these conform to the bye-laws of the Urban Improvement Trust, local authority or any other authority having jurisdiction to deal with the particular type of construction.
