Section 72 in Kerala Town and Country Planning Act, 2016
72. Contents of Land Pooling Scheme.
- The Land Pooling Scheme shall, inter alia, contain the following particulars, namely:-(a)the boundary, extent, ownership, tenure and existing use of all original plots covered by the Land Pooling Scheme;(b)reservation, acquisition or allotment of land in the Scheme area, with general indication of the uses as contained in the Master Plan or Detailed Town Planning Scheme, if any, in force in the area and the terms and conditions, if any, subject to which, such land is to be put to that use;(c)the laying out or relaying out of the land either vacant or already built upon;(d)the extent to which it is proposed to alter the boundaries of the original plots in accordance with the proposed Land Pooling Scheme as the reconstituted final plots;(e)an estimate of the total cost of the Land Pooling Scheme, the net cost to be borne by the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned and the period within which the scheme is proposed to be implemented;(f)proposals for natural hazard prone areas, the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the percentage of building area for a plot, the number, height and character of buildings allowed in specified areas, the purposes for which buildings or specified areas may or may not be used, the sub-division of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking space, and the size of projections and advertisement signs.
