Section 174(3) in Rajasthan Municipalities Act, 2009
(3)Not later than one year from the date of publication of the declaration under sub-Section (2) the Municipality shall prepare a project or scheme in draft form and publish it in such form and manner as may be determined by bye-laws together with a notice inviting objections and suggestions from any person with respect to the said draft project or scheme before such date as may be specified therein, such date being not earlier than thirty days from the date of publication of such notice.
