Section 33(1) in The Rajasthan Urban Improvement Act, 1959
(1)When any scheme has been framed, the Trust shall prepare a notice stating-(a)the fact that the scheme has been framed,(b)the boundaries of the area comprised in the scheme, and(c)the place at which particulars of the scheme, a map of the area comprised in the scheme, and a statement of the land which it is proposed to acquire may be seen at reasonable hours.
