Section 27(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)Any such Land Pooling Scheme shall be notified for information to general public and others, by the Metropolitan Development Authority or at the behest of a licenced developer or other body authorised to undertake the Land Pooling Scheme after the layout is approved by the Metropolitan Commissioner, giving details of the plots available for disposal, plots available for Low income group, Middle income groups and Weaker Sections and sites available for social infrastructure, and the cost of providing infrastructure facilities and the tentative final cost, period for completion of the developments, etc.
