Section 26(1) in Karnataka Town and Country Planning Act, 1961
(1)Subject to the provisions of this Act, a Planning Authority, for the purpose of implementing the proposals in the [Master Plan published under subsection (4) of section 13] [Substituted by Act 1 of 2005 w.e.f. 14.02.2005], may make one or more town planning schemes for the area within its jurisdiction or any part thereof.
