Section 27 in The Rajasthan Housing Board Act, 1970
27. Ban on new constructions or additions or alterations in the proposed scheme area.
- The Board shall, as soon as it frames and decides to execute any scheme either at at its own instance or at the instance of the State Government or a local authority, the State Government may, at the request of the Board, publish a notification in the Official Gazette giving particulars and specifications of the scheme and declaring that the Board has decided to frame and execute the scheme together with a notice inviting every person interested to see the detailed plans and specifications of the scheme in the office of the Board, on any working day within one month of the publication of the notice, and upon such publication of such notification together with the notice as aforesaid, no person shall make any new construction in the area covered by the scheme or make any addition or alterations in any existing structure in the scheme area without the written permission of the Board.
