Section 4(c) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
(c)After scrutiny of the application and plan, if the committee is satisfied that there in no objection in grant of the permission applied for, it shall retain two sets of the documents and shall return one set to the applicant duly signed by the [Executive Officer] [Substituted by Notification No. G.S.R. 34(1), Dated 22-4-1975; published in Rajasthan Gazette Part 4(Ga)(I), Dated 1-5-75, p. 66(1).] to the committee in token of approval.
