Section 66(2) in Karnataka Town and Country Planning Act, 1961
(2)Such agreement shall not in any way affect the duties of the Town Planning Officer as described in Chapter VI or the rights of third parties, but it shall be binding on the parties to the agreement notwithstanding any decision that may be made by the Town Planning Officer:Provided that, if the agreement is modified by the State Government, either party shall have the option of avoiding it if it so elects.
