Section 15(2) in Karnataka Urban Development Authorities Act, 1987
(2)The Authority may also from time to time make and take up any new or additional development schemes,-(i)on its own initiative, if satisfied of the sufficiency of its resources, or(ii)on the recommendations of the local authority, if the local authority places at the disposal of the Authority, the necessary funds for framing and carrying out any scheme, or(iii)otherwise.
