Section 73(3) in Rajasthan Municipalities Act, 2009
(3)Where in pursuance of any lease, sale, allotment, transfer or any other contract made by a Municipality or by the Chairperson, or officer of a Municipality, in contravention of the provisions of this Section, any person has entered into the possession of any Municipal land or Government land, such person shall be deemed to be in unauthorized occupation within the meaning of the Rajasthan Public Premises (Eviction of Unauthorized Occupants) Act, 1964 (Act No. 2 of 1965) and shall be liable to eviction from such land and to all the liabilities as to the payment of rent or damages for use and occupation under that Act unless notwithstanding anything contained in that Act, such lease, sale, allotment or, transfer or contract is confirmed by the State Government or the officer authorized as aforesaid, in the prescribed manner :Provided that where any such lease, sale, allotment, transfer or contract is not confirmed as aforesaid, the consideration, if any, received by the Municipality, Chairperson, or officer of the Municipality for such lease, sale, allotment, transfer or contract shall, be refunded to the person evicted from such land.
