- Every plan shall be prepared by the Authority and submitted to the State Government in such manner, and in such form as may be prescribed and shall, alongwith other such particulars as may be prescribed, contain the following details -(i)the area to be covered by the plan;(ii)the work or works to be executed;(iii)the phasing of the plan, both area-wise and work- wise;(iv)the cost involved in the plan as well as in each phase thereof;(v)the departments or other agencies at present carrying out such work;(vi)the staff of the Government departments or local bodies or other staff whose services shall be required by the authority for implementation of the plan;(vii)the charges or dues to be levied on the beneficiaries; and(viii)the betterment fee to be levied under Section 27.(2)The Authority may prepare separate land development projects and plan in respect of different areas or different works or include any other easting plan; project or scheme in the plan prepared under the provisions of this Act.
