Section 44(1) in The Rajasthan Urban Improvement Act, 1959
(1)Whenever any street or square or part thereof which is not vested in the Municipal Board's required for executing any scheme, the Trust shall cause to be affixed in a conspicuous place in or near such street, square or part, a notice signed by the Chairman-(a)stating the purpose for which the street, square or part is required, and(b)declaring that the Trust will, on or after a date to be specified in the notice, such date being not less than thirty days after the date of the notice, take over charge of such street, square or part from the owner thereof: andshall simultaneously send a copy of such notice to the owner of such street, square or part.
