Section 3 in The Rajasthan Urban Improvement Trust (General) Rules, 1962
3. Manner of publication of draft Master Plan and the contents thereof under Section 5(I).
- ["(1) The draft master plan prepared by the Officer or the Authority appointed under section 3 of the Rajasthan urban Improvement Act, 1959, shall be published by him by making a copy thereof available for inspection at the office of the Trust concerned and publishing a notice in the Form 'A' in the official Gazette and in at least two popular daily newspapers having circulation in the area inviting suggestions and objections from every person with respect to the Draft Master Plan within a period of [30] [Substituted by clause 2 of Notification No. F. 3(123) TP/36 dated 24-2-1970, vide G.S.R. 96 Published in Rajasthan Gazette Extraordinary Part IV-C, dated 24-2-1970 at page 429-331.] days from the date of the publication of the said notice. [If the officer or authority appointed under section 3 of the said Act is satisfied that response to the draft Master Plan has been inadequate this period may be extended further for a maximum period of 30 days for enabling more persons to file their objections/suggestions with respect to the draft of the Master Plan.] [Added by Amended Notification No. F. 7(19) TP/11/76, dated 21-9-1979, Published in Rajasthan Government Gazette Part IV-C (1), dated 27-9-1979, page 339.](2)The notice referred to in sub-rule (i) together with a copy of the Draft Master Plan shall be sent by the Officer or the Authority to each of the Local Body operating in the area included in the Master Plan.(3)The Draft Master Plan shall ordinarily consist of the following maps, plans and documents, namely:-(a)Town Map showing General Layout of the roads and streets in the Town.(b)Base Map showing the generalised existing land use patters, such as residential, commercial, Industrial, Public and Semi- Public uses etc.(c)Draft Master Plan showing broadly the proposed land use pattern in the Urban area such as residential, commercial, Industrial, Public and semi-Public uses etc.(d)Written analysis and written statement to support the proposals.(e)Any other maps, plans or matter which the Officer or the Authority deem fit or as the State Government may direct the officer or the Authority, in this regard.]
