Section 4(5) in The Rajasthan Urban Improvement Trust (General) Rules, 1962
(5)Furnishing of copies or extracts from assessment book of a local body. - The Chairman of the Municipal Board shall furnish to the Chairman of the Trust at his request with a copy of or extracts from the assessment list on payment of fees as are levied for granting of copies for similar municipal records.[Form 'A' [Forms A & B substituted by Amended Notification dated 24-2-1970, Rajasthan Gazette Part IV-C, dated 24-2-1970, page 329.](See rule 3)NoticeIn pursuance of sub-section (1) of Section 5 of the Rajasthan Urban Improvement Act, 1959, read with rule 3 of the Rajasthan Urban Improvement Trust (General) Rules, 1962, notice is hereby given that the draft of the master plan has been prepared in respect of the following areas:-(i)(ii)(iii)(iv)(v)Any person may submit objections and suggestions with respect to said Draft Master Plan within a period of 30 days from the date of the publication of this notice in the Official Gazette to the undersigned.Officer or Authority appointedunder Section 3 of the Act.Form 'B'(See rule 4)NoticeIn pursuance of Section 7 of Rajasthan Urban Improvement Act, 1959 read with Rule 4 framed thereunder Notice is hereby given that the Master Plan prepared in respect of the following areas has been approved by the State Government.Copy of this Master plan may be inspected in the office of the Urban Improvement Trust\Municipality on any working day during office hours.]
