Section 19(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)The Development Scheme shall contain the following c particulars, namely, -(a)survey numbers as in diglot or res-survey register or fair adangal, survey numbers as in record of rights and adangal, sub-division sketch from field measurement book of the original survey number as well as sub-divided survey number, revenue village, extent of land;(b)Details of ownership of all parcels of land;(c)Preparation of the scheme incorporating roads, amenity areas, land use etc in accordance with the sanctioned plans;(d)the land use break-up of the scheme;(e)the re-constituted plots [Final Plot / Land] which would be re-allotted to the land owners;(f)method of re-allotment or registration;(g)original location of the land and location of the developed land;(h)the plots or lands to be allotted to the Authority or 'developer entity' in lieu of the cost of development towards the preparation, sanction, provision of infrastructure and amenities and implementation of the Scheme;(i)the plots or land to be allotted to the Authority in lieu of the cost of development towards provision of infrastructure and amenities and other costs and expenses to be incurred for the scheme and external trunk infrastructure;(j)type of the development entitled for each of the plot / land based on the use of the development;(k)line estimates for development of the scheme, [level and cost of infrastructure shall be as per the prescribed standards];(l)the scheme shall also indicate the area proposed for the various purposes as may be prescribed;(m)any other particulars as may be prescribed.
