Section 43 in Karnataka Town and Country Planning Act, 1961
43. Town Planning Officer to prepare preliminary scheme in certain cases.
- If a draft scheme as sanctioned by the State Government under section 34 contains any of the following works,-(i)construction or alteration of bridges,(ii)roads, open spaces, gardens and recreation grounds,(iii)drainage, inclusive of sewage, surface drainage and sewage disposal,(iv)water supply,(v)any other work which, in the opinion of the Town Planning Officer, is for a public purpose,the Town Planning Officer shall, on the application of the Planning Authority, prepare in regard to such scheme in the prescribed manner a preliminary scheme in accordance with the provisions of section 38:Provided that it shall not be necessary for the Town Planning Officer at this stage to exercise the powers referred to in clauses (c), (d), (e), (f), (g), (h), (i), (j), (k), (m) and (n) of sub-section (1) of section 38.
