Section 183(1) in Rajasthan Municipalities Act, 2009
(1)Every Municipality shall prescribe a line on either side or both sides of a public street within the Municipality and may from time to time prescribe a fresh line in substitution of any line so prescribed or of any part thereof if the Municipality thinks the prescribing of such fresh line to be necessary for the purpose of widening such public street or any part thereof:Provided that-(a)at-least one month previous to prescribing such line or fresh line, as the case may be, the Municipality shall put up special notice of the same in the street or part of the street for which such line or fresh line is proposed to be prescribed and shall also give notice thereof to the owners for occupiers of the land affected by such alignment;(b)the Municipality shall consider any written objection or suggestion in regard to such proposal delivered at the office of the Municipality within such time as may be specified in such special notice; and(c)the Municipality shall cause to be prepared, a map of the area comprised within the said line and the street concerned and a statement specifying the lands enclosed therein, which shall be open for the inspection of the public.
