Section 155(4) in Karnataka Municipalities Act, 1964
(4)Upon the passing of a resolution by the municipal council that an improvement scheme under this section is necessary in respect of any locality, it shall be lawful for any person either generally or specially authorised by the municipal council in this behalf and for the municipal servants assisting him, to do all such acts on or in respect of land in that locality as it would be lawful for an officer duly authorised by the Government to act under sub-section (2) of section 4 of the Land Acquisition Act, 1894, and for his servants and workmen to do thereunder; and the provisions contained in section 5 of the said Act shall likewise be applicable in respect of damage caused by any of the acts first mentioned.
