(2)A scheme prepared under sub-section (1) shall contain the following particulars, namely:-(i)the objects of the scheme;(ii)the approximate area of the lauds likely to be included in or affected by the scheme;(iii)a plan showing the approximate area included in or affected by the scheme;(iv)the persons affected by the scheme;(v)whether Government is affected by the scheme;(vi)the kind of embankment to be constructed or maintained under the scheme;(vii)a detailed estimate of the cost of the scheme,(viii)such other particulars as may be prescribed.
