Section 2(7) in Karnataka Town and Country Planning Act, 1961
(7)'Planning Authority' means,-(a)in the case of-(i)[ the local planning area comprising the City of Bangalore, the Bangalore Development Authority, and;] [Substituted by Act 12 of 1976 w.e.f. 20.12.1975](ia)[ the local planning area comprising any "urban area" defined in the Karnataka Urban Development Authorities Act, 1987, the Urban Development Authority of such urban area;] [Inserted by Act 34 of 1987 w.e.f. 1.5.1988]["(ib) the heritage area as defined in the Hampi World Heritage Area Management Authority Act, 2002 (hereinafter referred to as heritage area) the Hampi World Heritage Area Management Authority constituted, under that Act"] [Inserted by Act 18 of 2003 w.e.f. 27.1.2005](ii)any other local planning area in respect of which the State Government may deem it expedient to constitute a separate Planning Authority, the Planning Authority constituted under this Act.(b)in the case of any local planning area in respect of which a Planning Authority is not constituted under this Act, the Town Improvement Board constituted under any law for the time being in force having jurisdiction over such local planning area, and where there is no such Town Improvement Board, the local authority having jurisdiction over such local planning area;]
