Section 2(1) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
(1)"Authority" means,-(i)the Bangalore Development Authority constituted under the Bangalore Development Authority Act, 1976 (Karnataka Act 12 of 1976) ; or(ii)an Urban Development Authority constituted under the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act 34 of 1987); or(iii)an Improvement Board established under the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976);
