Section 38 in Karnataka Urban Development Authorities Act, 1987
38. Power of Authority to lease, sell, or transfer property.
- Subject to such restrictions, conditions and limitations as may be prescribed, the Authority shall have power to lease, sell or otherwise transfer any movable or immovable property which belongs to it, and to appropriate or apply any land vested in or acquired by it for the formation of open spaces or for building purposes or in any other manner for the purpose of any Development Scheme.
