Section 27 in The Orissa Development Authorities Act, 1982
27. Contents of draft town planning scheme.
- A draft town planning scheme shall contain all or any of the following particulars, as far as may be necessary, namely :(a)the ownership, area and tenure of each original plot;(b)particulars of land allotted or reserved under Clauses (a) and (g) of Sub-section (4) of Section 22 with a general indication of 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 use ;(c)the extent to which it is proposed to alter the boundary of original plots by reconstitution;(d)an estimate of the total cost of the town planning scheme and the net cost to be borne by the Authority;(e)a full description of all the details of the town planning scheme with respect to the matters referred to in Sub-section (4) of Section 22 as may be applicable;(f)the laying out or re-laying out of land, either vacant or already built upon;(g)the filling up or reclamation of low lying swampy or unhealthy areas or levelling up of land, if such land exists in the town planning scheme area ; and(h)any other particulars which may be prescribed by rules.
