Section 32 in Karnataka Town and Country Planning Act, 1961
32. Contents of draft scheme.
- The draft scheme shall contain the following particulars, namely:-(a)the area, ownership and tenure of each original plot, the land allotted or reserved under clause (e) of sub-section (2) of section 26 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;(b)the extent to which it is proposed to alter the boundaries of original plots;(c)an estimate of the net cost of the scheme to be borne by the Planning Authority;(d)a full description of all the details of the scheme under such clauses of sub-section (2) of section 26 as may be applicable;(e)the laying out or re-laying out of land either vacant or already built upon;(f)the filling up or reclamation of low-lying swamp or unhealthy areas, or levelling up of land; and(g)any other prescribed particulars.
