Section 34 in The Rajasthan Urban Improvement Act, 1959
34. Transmission to Trust of representation by Municipal Board as to scheme.
- The Chairman of any Municipal Board to whom a copy of a notice has been sent under clause (b) of sub-section (2) of section 33 shall within a period of sixty days from the receipt of the said copy, forward to the Trust any representation which the Municipal Board may think fit to make with regard to the scheme.
