Section 24 in Hyderabad Metropolitan Development Authority Act, 2008
24. Land Pooling Scheme.
- The Metropolitan Development Authority may undertake to develop a Land Pooling Scheme in an area on it's own or authorize any other body or licensed developer to undertake such a Land Pooling Scheme. The Land Pooling Scheme shall be in conformity with the infrastructure network of the Metropolitan Development and Investment Plan and may make provision for any of the following matters, viz,(a)the laying out or relaying out of land, either vacant or already built upon;(b)the filling up of low-lying, swampy or unhealthy areas or leveling up of land;(c)layout of new streets or roads, construction, diversion, extension, alteration, improvement of streets and communications network;(d)the allotment of land for roads, open spaces, gardens, recreation grounds, schools, markets, green belt, transport facilities and amenities of all kinds;(e)drainage inclusive of sewerage, surface or sub-soil drainage and sewage disposal;(f)lighting;(g)water supply;(h)the preservation of objects of historical or national interest or natural beauty:Provided that such a Land Pooling Scheme shall make provisions for the following:(i)the reservation of land to the extent of five percent for the purpose of providing housing accommodation for low income groups and weaker sections of society;(ii)the allotment of land from the total area covered under the Land Pooling Scheme to the extent of:(a)ten percent for parks, playgrounds, garden and open space;(b)2.5% for social infrastructure such as schools, dispensary, public utility spaces and other community facilities;(c)five percent to be surrendered free of cost to the Metropolitan Development Authority for sale for residential or commercial use and the balance area for circulation and plots and development use. Out of the area for development use, atleast 20% of the area shall be set apart and developed for lower income group (LIG) and middle income group (MIG) equally.Provided further that the minimum area for such Land Pooling Schemes shall not be less than 75 hectares.
