Section 6(2) in The Jammu and Kashmir State Town Planning Act, 1963
(2)Every draft scheme which includes a housing scheme shall also contain the following particulars-(i)the approximate number and nature of the houses to be provided;(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;(iv)width of the proposed roads;(v)area under spaces for public purposes including recreations; and(vi)any other matter incidental to the housing scheme.
