Section 75(3) in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974
(3)A committee consisting of the Collector of District, chairman, U.I.T./President, Municipal Board/Council Executive engineer, P.W.D. and Dy. Town Planner shall assess the present market price of the land or use as residential area and the market price of the area after change of land use into commercial purpose and submit the report to the State Government where the proposals of the Committee shall be scrutinised by a Committee consisting of the Financial Commissioner, Secretary, Town Planning Department and Chief Town Planner and rates, decided finally by the latter committee shall be deemed to be the appreciated value of any land and/or premises.
