Section 18(3) in Assam Town and Country Planning Act, 1959
(3)The draft scheme shall contain the following particulars: -(a)the area, ownership and tenure of each original plot;(b)the land allotted or reserved under clause (e) of sub-section (2) of section 18 with a general indication of the uses to which such land is to be put and the terms and conditions subjects to which such land is to be put to such cases;(c)the extent to which it is proposed to alter the boundaries of original plots;(d)an estimate of the net cost of the scheme;(e)a full description of all details of the scheme under such clause of sub-section (2) of section 18, as may be applicable;(f)the laying out or re-laying out of land either vacant or already built upon;(g)the filling up or reclamation of low-laying swamp or unhealthy areas or levelling up of land; and(h)any other prescribed particulars.
