Section 156(1) in Karnataka Municipalities Act, 1964
(1)shall within the limits of the area comprised in the scheme, provide for,-(a)the acquisition of any land which will, in the opinion of the municipal council be necessary for or affected by the execution of the scheme,(b)relaying out all or any land including the construction and reconstruction of buildings and the formation and alteration of streets,(c)draining streets so formed or altered;
