Section 13(1) in Telangana Town-Planning Act, 1920
(1)Every draft scheme shall contain the following particulars:-(a)a plan showing the lines of existing and proposed streets;(b)the ownership of all lands and buildings in the area to which the scheme relates;(c)the area of all such lands whether public or private;(d)a full description of all details of the scheme under such clauses of section 4 as may be applicable;(e)[ [XXX] [Clause (e) was omitted by Madras Act II of 1930.](f)an estimate of the [XXX] [The word 'net' was omitted by Madras Act II of 1930.] cost of the scheme;(g)[ regulations for enforcing or carrying out the provisions of the scheme; and defining the responsible authority and the period for which such responsible authority shall function;] [Clause (g) substituted by Madras Act II of 1930.](h)any other particulars or plans that may be prescribed or specially required by the [State Government.] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.]
