Section 92(10) in The Rajasthan Urban Improvement Act, 1959
(10)No order for confiscating a property shall be made under sub-section (9) unless the owner of such property or the person from whom it is seized or attached is given-(a)a notice in writing, informing him of the grounds on which it is proposed to confiscate the property;(b)an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds of confiscation; and(c)a reasonable opportunity of being heard in the matter.
