Section 3 in The Rajasthan Urban Improvement Act, 1959
3. Power of State Government to order preparation of Master plan.
- [(1) The State Government may, by order, direct that in respect of and for any urban area in the State specified in the order, a civil survey shall be carried out and a master plan shall be prepared, by such officer or authority as the State Government may appoint for the purpose] [Substituted by Rajasthan Act 3 of 1963, dated 29-3-1963.],(2)For the purpose of advising the officer or authority appointed under sub-section (1) on the preparation of the master plan, the State Government may constitute an advisory council consisting of a Chairman and such number of other members as the State Government may deem fit.
