Section 25(2) in Karnataka Urban Development Authorities Act, 1987
(2)The expenditure incurred or proposed to be incurred or such portion thereof as may be determined by the Authority and approved by the Government in carrying out such works may be recovered by a prorata levy on the owners of properties benefitted by such works as may as may be determined by the Authority. The said sum may be recovered as any other sum due to the Authority under the provisions of this Act.
