Section 9(2) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(2)A registered Architect/Civil Engineers/Town Planner as may be authorised by the Trust shall be eligible to prepare the plans under these rules.[***] [Deleted 'Note 1, 2 and 3' by Rajasthan Notification No. F. 3(1087), UDH/3/2012, dated 17.1.2013 (w.e.f. 13.2.1975).]
