Section 9 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
9. Approval of the Scheme by the Chief Town planner.
- The scheme so prepared under rule 8 shall be submitted to the Chief Town Planner and Architectural Adviser, Rajasthan or his representative authorised by him in this behalf, who shall on receipt of such a scheme scrutinise it keeping in view the provisions of master plan of that city or town, if any. and in the absence of the master plan, he shall ensure that the scheme shall conform to the overall development plan of that city or town to be prepared at a later date and return the same technically approved to the Trust concerned with or without modifications, within a period of ninety days from the date of receipt failing which the scheme shall be deemed to have been technically approved by him.
