Section 12(2) in Karnataka Command Areas Development Act, 1980
(2)Any scheme so prepared shall amongst others, set out the following, namely:-(a)area proposed to be covered under the scheme ;(b)the work or works to be executed ;(c)the phasing of the scheme both areawise and workwise ;(d)the sketch plan of the area proposed to be covered under the scheme;(e)the reallocation or the realignment if any, of a pipe-outlet or the existing irrigation system ;(f)the survey numbers covered ;(g)field boundaries as existing and as proposed ;(h)the compensation to be given to or recovered from the land holders;(i)the cost involved in the scheme as well as in each phase thereof;(j)the charges or dues to be levied on the beneficiaries ; and(k)such other matters and particulars as may be prescribed.
