Section 29(2) in Hyderabad Metropolitan Development Authority Act, 2008
(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.
