Section 26(1) in Hyderabad Metropolitan Development Authority Act, 2008
(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 licenced developer or other body authorised 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.
