Section 35(3) in Karnataka Town and Country Planning Act, 1961
(3)Where under clause (j) of sub-section (2) of section 26 or under a draft scheme under section 32,-(a)the purpose to which any plot of land may not be used has been specified, such plot of land shall, within such period of not less than one year as may be specified in the final scheme, cease to be used for such purpose and shall be used only for the purposes specified in the Scheme;(b)the purpose to which any existing building may not be used has been specified, such building shall, within such period of not less than three years as may be specified in the scheme, cease to be used for the purpose other than the purpose specified in the scheme;(c)the purpose to which any plot of land with existing buildings may not be used has been specified in the scheme and the existence of such buildings is inconsistent with the provisions of the scheme, such buildings shall, within such period of not less than ten years as may be specified in the scheme cease to exist:Provided that such period shall not be less than the reasonable life of the building;No compensation shall be payable for any plot of land or building adversely affected by the making of town planning scheme.
