Section 51(4) in Karnataka Town and Country Planning Act, 1961
(4)The draft joint town planning scheme shall specify the parts of the scheme to be executed by the several Planning Authorities in the several contiguous areas and the several parts of the scheme shall, when notified in the final scheme, have effect in the several contiguous areas, as if they are separate schemes:Provided that any part of a Joint Town Planning Scheme may be executed jointly by two or more Planning Authorities.
