Section 29 in Hyderabad Metropolitan Development Authority Act, 2008
29. Preparation of development scheme.
(1)A development scheme may be prepared for making provision for all or any of the following matters, namely:(a)acquisition of land by purchase, lease or otherwise and to erect thereon such buildings or to carry out such operations as may be necessary for the purpose of carrying out its functions;(b)establishment of a new town or township or growth centre;(c)establishment of industries, industrial estates, flatted factories, service industries, special and exclusive industrial areas;(d)establishment of tourist centres and tourism related infrastructure;(e)development and landscaping of open spaces, recreational grounds, parks, zoological and botanical gardens, public assembly grounds, social forestry;(f)conservation of ecologically sensitive areas, lake front development, river-front development, prevention of injury or contamination to rivers, water bodies and sources of water supply;(g)preservation and protection of heritage sites and buildings, objects of historical importance or outstanding natural beauty, etc.;(h)control of floods and other natural disasters;(i)housing schemes for different income groups including housing for economically weaker sections of society;(j)construction and maintenance of rest houses, night shelters, infirmaries, homes for destitutes, children disabled, handicapped, senior citizens, etc.;(k)redevelopment and renewal of blighted areas;(l)resettlement, rehabilitation and upgradation of slum areas;(m)provision of health care, educational, cultural and recreational facilities;(n)provision of water supply, electricity and gas, disposal of sewage, solid waste and refuse and manufacture of its by-products;(o)provision of sanitary arrangement including construction of drains and general conservancy, public conveniences, etc.,(p)construction, reconstruction, alternation, improvement and maintenance of public roads and streets, bridges, parking lots, transport terminals including railway stations, bus depots, air ports, bus bays and bus stops, avenue plantation, etc.,(q)provision and facilitating of public transportation including mass transportation by rail or road;(r)provision of communication facilities;(s)provision of slaughter houses, burial grounds and cremation grounds;(t)closure or demolition of dwellings and portions of dwellings unfit for human habitation;(u)such other matters not inconsistent with the objects of this Act, as may be considered necessary.(2)Every development scheme shall contain details, as far as may be applicable, in respect of:-(a)land assembly over which the development scheme is to be undertaken;(b)layout plan and other relevant drawings and details including, if necessary, the imposition of conditions and restrictions in regard to the open spaces to be maintained about buildings, the percentage of building area, the number, height, character of buildings allowed in specific areas, the purpose for which buildings or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable uses of lands in any area in reasonable periods, parking spaces and loading and unloading spaces for any building, etc.,(c)total estimated cost, sources of funding, cost recovery statement;(d)manner of disposal of assets, if any;(e)management and maintenance mechanism;(f)any other matter considered necessary.(3)The Metropolitan Development Authority may, on such terms and conditions as may be agreed upon, undertake formulation and execution of any development scheme any where on behalf of a local authority, corporate body, co-operative society, or a Department of the State or Central Government.(4)No development scheme shall be formulated by the Metropolitan Development Authority or local authority and no project shall be formulated by any other person or body including Departments of the Central or State Governments, public undertakings, etc., unless they are in conformity with the provisions of Metropolitan Development and Investment Plan approved under this Act.
