Section 13(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(2)every draft scheme which includes a housing scheme shall also contain the following particulars, namely:-(i)the approximate number and the nature of the houses to be provided by the 'responsible authority;(ii)the approximate quantity of land to be acquired and the localities in which land is acquired;(iii)the average number of houses per acre; and(iv)all matters incidental to the housing scheme.
