Section 37 in Guwahati Metropolitan Development Authority Act, 1985
37. Contents of the Scheme.
- The Scheme shall contain, so far as may be necessary the following particulars:(a)the area, ownership and tenure of all existing plots covered by the scheme:(b)the land allotted or reserved under clause (i) of sub-section (2) of section 36 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:(c)a full description of all the details of the scheme under such clause of sub-section (2) of Section 36 as may be necessary;(d)the laying out or relaying out of the land either vacant or already built upon;(e)the filling up or reclamation of lowlying swamp or land;(f)the extent to which it is proposed to alter the boundaries of the existing plots in accordance with the proposed scheme;(g)an estimate of the total cost of the scheme and the not cost to be borne by the authority;(h)any other particulars which may be prescribed;
