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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Urban Improvement Trust (General) Rules, 1962

(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.]