Section 20(3) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(3)Completed application for renewal with prescribed lease rent and late fee, if any, is submitted to the competent authority the same shall be disposed off with in sixty days of the receipt of application failing which it shall be presumed to have been renewed. The competent authority in that case shall issue an order of renewal.
