Section 9 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
9. Authentication of the plans etc.
(1)All the plans and statements sent to the Trust shall be duly signed and authenticated by the developer and the person who has prepared the plans and the statement.(2)A registered Architect/Civil Engineers/Town Planner as may be authorised by the Trust shall be eligible to prepare the plans under these rules.[***] [Deleted 'Note 1, 2 and 3' by Rajasthan Notification No. F. 3(1087), UDH/3/2012, dated 17.1.2013 (w.e.f. 13.2.1975).]
