Section 35(1) in The Rajasthan Housing Board Act, 1970
(1)Whenever any street, square or other land, or any part thereof, situated to any area of a local authority and vested in a local authority is required for the purposes of any housing Scheme included in the budget approved by the State Government, the Board shall give notice to the local authority concerned to transfer to it the required street square or other land, or any part thereof as the case may be.
