Section 36 in Karnataka Urban Development Authorities Act, 1987
36. Provisions applicable to the acquisition of land otherwise than by agreement.
(1)The Acquisition of land under this Act otherwise than by agreement within or without the urban area shall be regulated by the provisions, so far as they are applicable, [of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.] [Substituted by Act 51 of 2017 w.e.f. 18-12-2017.](2)For the purpose of [sub-section (2) of section 95 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013] [Substituted by Act 51 of 2017 w.e..f 18-12-2017.], the Authority shall be deemed to be the local authority concerned.(3)After the land vests in the Government under [section 23 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013] [Substituted by Act 51 of 2017 w.e..f 18-12-2017.], the Deputy Commissioner shall, upon payment of the cost of the acquisition, and upon the Authority agreeing to pay any further cost which may be incurred on account of the acquisition, transfer the land to the Authority, and the land shall thereupon vest in the Authority.
