Section 25 in Hyderabad Metropolitan Development Authority Act, 2008
25. Private Sector Land Pooling Scheme.
- A developer may be given a license to frame and develop a Land Pooling Scheme containing such particulars and details as prescribed:Provided that:(i)the lands covered by such Land Pooling Scheme shall be contiguous and approachable by an existing road;(ii)the total area of such Land Pooling Scheme shall not be less than 50 hectares and for commercial development not less than 2 hectares.(iii)the requirements of the Land Pooling Scheme as laid down in section 24 shall be complied with;(iv)the costs indicated in section 26 are factored into the Project before the developer undertakes the development work.
