Section 4(a) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
(a)On receipt of any application under the foregoing rules, the committee shall verify that the applicant possesses a valid deed of conveyance in his favour duly registered and the intended construction conforms with the terms of such conveyance. The committee shall then scrutinise the application in light of these and other rules for the time being in force for granting such sanction.
