Section 171(2) in Rajasthan Municipalities Act, 2009
(2)[ Subject to any rules made by the State Government in this behalf, the Municipality may, within the prescribed period sanction such plan either without modifications or subject to such modifications or conditions as it considers expedient or may refuse to give sanction, if the Municipality is of opinion that such division or laying out of street is not in any way consistent with the proposals of the plan or the overall development of the area.] [Substituted by Act No. 22 of 2017, dated 17.5.2017.]
