Section 6(2) in Rajasthan Land Pooling Schemes Act, 2016
(2)A draft scheme shall contain the following particulars, so far as may be necessary, namely:-(i)the area, ownership and tenure of each original plot;(ii)the particulars of land allotted or earmarked under clause (v) of sub-section (1) with a general indication of the uses to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses;(iii)the extent to which it is proposed to alter the boundaries of the original plots;(iv)an estimate of the total cost of the scheme and the net cost to be borne by the appropriate authority;(v)a full description of all the details of the scheme under sub-section (1) as may be applicable;(vi)the laying out or re-laying out of land either vacant or already built upon including areas of comprehensive development;(vii)the filling up or reclamation of low-lying, swampy or unhealthy areas or levelling up of land; and(viii)any other particulars, as may be prescribed.
