Section 5(3) in The Karnataka Land (Restriction On Transfer) Act, 1991
(3)The competent authority shall not refuse to grant the permission applied for under this section except on one or more of the following grounds, namely:-(i)that the land is needed or is likely to be needed for the effective implementation of the scheme;(ii)that the land is needed or is likely to be needed for securing the object of the Bangalore Development Authority constituted under the Bangalore Development Authority Act, 1976 or any Urban Development Authority constituted under the Karnataka Urban Development Authorities Act, 1987;(iii)that the land is needed or is likely to be needed for such times as public buildings and other public works and utilities, roads, housing, recreation, industry, business markets, schools and other educational institutions, hospitals and public open spaces and other categories of public uses.
