Section 82(1) in Karnataka Town and Country Planning Act, 1961
(1)Notwithstanding anything contained [in this Act] [Substituted by Act 14 of 1964 w.e.f. 26.3.1964] , every Planning Authority, making an [Master Plan] [Substituted by Act 1 of 2005 w.e.f. 14.2.2005] or a Town Planning scheme, for any area, within its jurisdiction, shall take into consideration,-(i)any housing scheme for such area, sanctioned prior to the commencement of this Act, under the provisions of the Mysore Housing Board Act, 1955, or any other corresponding law in force in the State;(ii)any improvement scheme for such area sanctioned prior to the commencement of this Act, under the City of Mysore Improvement Act, 1903 (Mysore Act III of 1903), or the City of Bangalore Improvement Act, 1945 (Mysore Act V of 1945).
