Section 26 in Hyderabad Metropolitan Development Authority Act, 2008
26. Cost of Land Pooling Scheme.
(1)The cost of a Land Pooling Scheme shall include;(a)all sums payable to the Metropolitan Development Authority under the provisions of this Act;(b)all sums spent or estimated to be spent by the Metropolitan Development Authority or licensed developer or other body authorized to undertake the Land Pooling Scheme:(i)in the making of the Land Pooling Scheme;(ii)in the execution of the Land Pooling Scheme;(iii)in the execution of such part of the peripheral and bulk services as may be considered necessary;(2)The above costs shall be apportioned to the final cost of the developed plots accordingly.
