Section 64 in The Maharashtra Regional and Town Planning Act, 1966
64. Contents of draft Scheme.
- A draft scheme shall contain the following particulars so far as may be necessary, that is to say,-(a)the ownership, area and tenure of each original plot;(b)reservation, acquisition or allotment of land required under sub-clause (i) of clause (b) of section 59 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)the extent to which it is proposed to alter the boundaries of the original plots by reconstitution;(d)an estimate of the total cost of the scheme and the net cost. to be borne by the Planning Authority;(e)a full description of all the details of the scheme with respect to such matters referred to in clause (b) of section 59 as may be applicable;(f)the laying out or re-laying out of land either vacant or already built upon including areas of comprehensive development;(g)the filling up or reclamation of low lying, swamp or unhealthy areas or levelling up of land;(h)any other prescribed particulars.
