Section 175(b) in Rajasthan Municipalities Act, 2009
(b)that the most satisfactory method of dealing with the conditions in the area is the re-arrangement and re-construction of the streets and buildings in accordance with re-development schemes, he may frame a redevelopment scheme in respect of the area. Such a scheme shall fulfil all the requirements in the case of a regular scheme as provided in Sections 173 and 174.
