Section 6 in The Rajasthan Urban Improvement Act, 1959
6. Submission of Master plan to Government.
(1)Every master plan shall, as soon as may be after its preparation be submitted to the State Government for approval in the prescribed manner.(2)The State Government may direct the officer or authority appointed for the preparation of a master plan to furnish such information as it may require for the purpose of approving any master plan submitted to it under this section.(3)The State Government may either approve the master plan without modifications or with such modifications as it may consider necessary or reject it with directions for the preparation of a fresh master plan.
