Section 11 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
11. Intention of development undertaken on behalf of Union or State Government.
- The officer-in-charge of Union or State Government shall inform in writing to the Director under sub- section (1) of Section 27 of the intention to carry out development of any land at least 30 days before undertaking such development alongwith the following documents and particulars, namely :-(i)Description of land (Location with name or road/roads on/off which the property and boundaries).(ii)Khasra plan (330' to an inch scale) showing numbers of land in question and also adjoining Khasras falling within 200 meters from the outer limit of the land. The land applied for shall be shown in 'Red' in khasra map.(iii)Location plan indicating the land in question to the scale of 82' ft. to an inch showing main approach roads and any other important buildings in the vicinity.(iv)Survey plan to scale 82' to an inch to be given. The, plan shall show the boundaries of land in question natural features like nala, ponds, tree, slopes, contours plan if the land is undulated, high tension line passing through or adjoining land upto a distance of 200 meters existing roads showing the right of way and railway lines with their specification and railway boundaries, position of electric and telephonic poles and all such other matters which need to be coordinated with adjoining areas.(v)A plan showing all development proposals with respect to land in question with a general report and model so as to make a scheme self explanatory.(vi)A plan showing details of utilities and services like water supply, drainage, electric, and in case a septic tank is provided the same shall be shown alongwith the disposal of sludge water.(vii)Other architectural details as required by the Director.(viii)A note indicating the type of development proposed namely residential, commercial or industrial.(ix)The name and address of registered planner/Architect/Surveyor shall also be given.
