Section 179(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality, after making such inquiry as it may deem fit, may, if it is of the opinion that it is necessary or expedient so to do, by notification published in the Official Gazette, declare that the project or scheme approved under sub-Section (4) of Section 174, is withdrawn and upon such declaration, no further proceedings shall be taken in regard to such project or scheme.
