Section 27 in Hyderabad Metropolitan Development Authority Act, 2008
27. Notification and effect of Land Pooling Scheme.
(1)Any such Land Pooling Scheme shall be notified for information to general public and others, by the Metropolitan Development Authority or at the behest of a licensed developer or other body authorized to undertake the Land Pooling Scheme after the layout is approved by the Metropolitan Commissioner giving details of the plots available for disposal, plots available for Low income group, Middle income groups and Weaker Sections and sites available for social infrastructure, and the cost of providing infrastructure facilities and the tentative final cost, period for completion of the developments etc.,(2)After notification of the said approved Land Pooling Scheme, the same shall be incorporated in the Metropolitan Development and Investment Plan or where there is no Statutory Plan, such a Scheme be integrated with the surrounding area. Such a Land Pooling Scheme shall be deemed to be an area development plan.(3)All open spaces and roads shall deemed to be handed over to the Metropolitan Development Authority upon the notification of the approved Land Pooling Scheme.(4)The notified Land Pooling Scheme shall be deemed to be a development permission by the Metropolitan Development Authority and all building permissions shall be scrutinized by the Local authority based on the approved Land Pooling Scheme.
