Section 37 in Karnataka Urban Development Authorities Act, 1987
37. Power of Government to transfer to the Authority lands belonging to it or to the local authority, etc.
(1)The Government may by notification from time to time, 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 Authority the land belonging to the Government or to the local authority.(2)No land belonging to a local authority shall be vested in the Authority under sub-section (1) except after consulting the local authority.(3)Whenever it appears to the Government that any land vested in the Authority under sub-section (1) is not required by the Authority for the purpose of this Act or any other land vesting in the Authority is required by the Government or a local authority, the Government may by notification, direct that the land shall vest in or stand transferred to the Government or the local authority concerned, as the case may be.
