Section 173(3) in Rajasthan Municipalities Act, 2009
(3)The draft project or scheme shall contain the following particulars. namely: -(a)the area, ownership and tenure of each original plot;(b)the particulars of land allotted or reserved under clause (a) of sub-Section (2) with a general indication of the uses to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses;(c)the extent to which it is proposed to alter the boundaries of original plots;(d)the estimate of the net cost of the scheme to be borne by the appropriate Municipality;(e)a full description of all the details of the scheme under sub-Section (2) as may be applicable;(f)the laying out or relaying out of land either vacant or already built upon;(g)the filling up or reclamation of low laying, swampy or unhealthy areas or levelling up of land; and(h)any other particular as may be determined by the bye-laws.
