Section 6(2) in The Maharashtra Khar Lands Development Act, 1979
(2)A scheme prepared under sub-section (1) shall contain the following particulars, namely:—(a)the objects of the scheme;(b)the extent of the area of the lands required to be acquired for the execution of the scheme;(c)the extent of the area likely to be reclaimed and benefited after completion of the scheme;(d)the names of the owners, occupiers or holders (including the Government), whose lands are required to be acquired and their survey numbers;(e)the names of the owners, occupiers or holders (including the Government), whose lands will be benefited by, or will be protected under, the scheme and their survey numbers;(f)the type of embankment and works required to be constructed or maintained for efficient functioning of the scheme;(g)a detailed estimate of the cost of the scheme, along with detailed layout drawings and drawings showing structural details;(h)such other particulars as may be prescribed.
