Section 73 in Kerala Town and Country Planning Act, 2016
73. Reconstitution of original plots into final plots.
(1)In a Land Pooling Scheme, for reconstituting the plots, the size and shape of every reconstituted plot shall be determined, so far as may be, to render it suitable for building purposes, and, where a plot is already built upon, to ensure that the buildings, as far as possible, comply with the provisions of the Land Pooling Scheme.(2)For the purpose of sub-section (1), the Land Pooling Scheme may also contain proposals,-(a)to form a final plot by reconstitution of an original plot, by alteration of the boundaries of the original plot, if necessary;(b)to form a reconstituted final plot from an original plot, by transfer wholly or partly from the adjoining lands;(c)to allot a reconstituted final plot to any owner dispossessed of land, in furtherance of the objectives of the Land Pooling Scheme;(d)to transfer the ownership of an original plot from one person to another;(e)to provide, with the consent of the owners, that two or more original plots, each of which is held in ownership severally or jointly, shall after reconstitution, with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;(f)for assigning roles and responsibilities of the owners of the land and building, and also of various agencies involved in providing infrastructure; and(g)the procedure to be adopted, in cases where a minority of the land owners object to the implementation of the scheme.Note. - For the purpose of this section, the term "original plot" shall mean the plot originally used for reconstitution in a Land Pooling Scheme and the term "final plot" shall mean the plot which is allotted to the owner in lieu of original plots.
