Section 18 in Karnataka Urban Development Authorities Act, 1987
18. Sanction of scheme.
(1)After publication of the scheme and service of notices as provided in section 17 and after consideration of representations if any, received in respect thereof, the Authority shall submit the scheme making such modifications, therein as it may think fit to the Government for sanction, furnishing,-(a)a description with full particulars of the scheme including the reasons for any modifications inserted therein ;(b)complete plans and estimates of the cost of executing the scheme ;(c)a statement specifying the land proposed to be acquired ;(d)any representation received under sub-section (2) of section 17;(e)a schedule showing the rateable value as entered in the municipal assessment book on the date of the publication of a notification relating to the land under section 17 or the land assessment of all land specified in the statement under clause (c); and(f)such other particulars, if any, as may be prescribed.(2)Where any development scheme provides for the construction of houses, the Authority shall also submit to the Government plans and estimate for the construction of the houses.(3)After considering the proposal submitted to it the Government may, by order, give sanction to the scheme.
