Section 159(4) in Rajasthan Municipalities Act, 2009
(4)The Master Development Plan may also define the various zones, wherever required, into which the Municipality may be divided for the purposes of development and indicate the manner in which developmental works are to be carried out, and indicate the manner in which the land in each zone is proposed to be used (whether by the carrying out therein developmental works or otherwise), and the stages by which any such developmental works shall be carried out and shall serve as a basic pattern of frame-work within which the Zonal Development Plans of the various zones may be prepared:Provided that the Municipality may, if it considers necessary in the public interest, alter the area of any zone.
