Section 25F in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
25F. Circumstances in which the application shall be rejected.
- The application shall be rejected if the proposed construction -(i)[ is not an improvement as defined in the Act, or [Substituted vide Notification F. 9(Misc.) RA/65, dated 29-7-1965, Published in Rajasthan Gazette, Part IV-C, Ordy. dated 19-8-1965.](ii)is not an improvement which the applicant is entitled to make, or(iii)is too costly for the purpose for which it is intended, or(iv)is objected to by the Urban Improvement Trust or a Municipal Board, as the case may be, or(v)would be within one hundred yards of the railway boundary or of the national highway or any road maintained by the State Government or a Municipality.]
