Section 36 in Karnataka Improvement Boards Act, 1976
36. Power of Government to transfer to Board lands belonging to it or to a local authority.
(1)The Government may, by notification, for the purposes of this Act and subject to such limitations and conditions as it may impose and to the provisions hereinafter contained, transfer to and vest in the Board any land belonging to Government or to a local authority.(2)No land belonging to a local authority shall be vested in the Board under subsection (1) except after consulting such local authority.(3)Whenever it appears to the Government that any land vested in the Board under sub-section (1) is not required by the Board for purposes of this Act or any other land vesting in the Board is required by the Government or local authority, the Government may, by notification, direct that the land shall revest in or stand transferred to the Government or the local authority concerned, as the case may be.
