Section 36(2) in The Rajasthan Urban Improvement Act, 1959
(2)Every application submitted under sub-section (1) shall be accompanied by-(a)a description of, and full particulars relating to the scheme, and complete plans and estimates of the cost of executing the scheme:(b)a statement of the reasons for any modification made in the scheme as originally framed;(c)a statement of objections, if any, received under section 33;(d)any representation received under section 34; and(e)a statement of the arrangements made or proposed by the Trust for the re-housing of persons likely to be displaced by the execution of the scheme, for whose re-housing provision is required.
