Section 49(4) in Rajasthan Municipalities Act, 2009
(4)After examining the note of dissent reported under sub-Section (2), the State Government or the officer authorized by it in this behalf, may make such interim or final order as he thinks fit, which shall be binding on the Municipality:Provided that if no such interim or final order is passed within a period of thirty days from the date of receipt of the dissent note, the Municipality may proceed with the proceedings or the resolution or, as the case may be, the order as if the dissent note was not put up.
