Section 6 in The Jammu and Kashmir State Town Planning Act, 1963
6. Contents of draft scheme.
(1)Every draft scheme shall contain the following particulars-(a)a plan showing the lines of existing and proposed streets together with their existing and proposed section or profiles;(b)the ownership of all lands and buildings in the area to which the scheme relates;(c)a description of details of the scheme under such clauses of section 3 as may be applicable;(d)an estimate of the net cost of the scheme;(e)any other particulars or plans that may be prescribed or specially required by the Government.(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.
