Section 25D in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
25D. Disposal of application.
- After considering the Patwari's report Substituted and renumbered by Notification No. BR/F.45(Misc.) RA/64/30465, dated 26-7-1964.[and the reply, if any, received from the Urban Improvement Trust, or the Municipal Board, as the case may be] and after making such further enquiry, if any, as he deems fit, the Tehsildar shall either accord sanction or reject the application :Provided that the application shall not be rejected without giving the applicant an opportunity of being heard.
