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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan Urban Improvement Trust (General) Rules, 1962

(4)Publication of Notice for schemes under section 33. - When a scheme has been framed, the Trust shall publish a notice in two daily local newspapers or if the number of the daily local newspapers is less than two, in two daily newspapers usually read in the area and by affixing the said notice on the notice board of the Collectorate. Municipality and the Trust concerned inviting objections and suggestions from all persons with respect to the draft scheme within a period of sixty days from the date of publication of the notice referred to above.