Section 81C in Karnataka Town and Country Planning Act, 1961
81C. [ outline development plan and comprehensive development plan of Bangalore Metropolitan Region. [Inserted by Act 39 of 1985 w.e.f. 1.2.1986.]
- Notwithstanding anything in this Act, the Planning Authorities within the Bangalore Metropolitan Region as defined in the Bangalore Metropolitan Region Development Authority Act, 1985 shall submit the outline development plans and comprehensive development plans under sections 9 and 19 respectively to the State Government through the Bangalore Metropolitan Region Development Authority for approval and the said Authority shall exercise the powers and discharge the functions of the Director of Town Planning in respect of such outline development plans or comprehensive development plans. The provisions of sections 9 and 19 shall mutatis mutandis be applicable for the purpose of this section.][[81D.] [Inserted by Act 34 of 1987 w.e.f. 1.05.1988] Consequences to ensue upon the constitution of the urban Development Authority.- Notwithstanding anything contained in this Act, with effect from the date on which the urban Development Authority is constituted under the Karnataka Urban Development Authorities Act, 1987 the following consequences shall ensue:-(i)the Urban Development Authority shall be the Planning Authority for the local planning area comprising the Urban area over which the Planning Authority for the city or town had jurisdiction immediately before the date on which the Urban Development Authority is constituted;(ii)the Urban Development Authority shall exercise the powers, perform the functions and discharge the duties under this Act in the urban area as if it were a planning Authority constituted for the city or town;(iii)the Planning Authority in the urban area shall stand dissolved and upon such dissolution,-(a)anything done or any action taken (including any appointment, notification, order, scheme or bye-law made or issued), any commencement certificate or permission granted by the Planning Authority shall be deemed to have been done, taken, made, issued or granted under the provisions of this Act by the Urban Development Authority and continue to be in force until it is superseded by anything done or any action taken, any appointment, notification, order, scheme, or bye-law made or issued, commencement certificate or permission granted by the Urban Development Authority under the provisions of this Act;(b)all obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with, or for the Planning Authority shall be deemed to have been incurred, entered into, or engaged to be done by, with, or for the Urban Development Authority;(c)all property movable and immovable and all interests of whatsoever nature and kind therein vested in the Planning Authority shall with all rights of whatsoever description used, enjoyed or possessed by the Planning Authority, vest in the Urban Development Authority;(d)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Planning Authority may be continued or be instituted by or against the Urban Development Authority.]
