Section 20(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
(1)The Authority shall, as soon as may be, after its constitution prepare a plan for the development of Sangolli Rayanna Kshetra into an international Heritage, Cultural and Tourist centre and a centre for deliberation and propagation of the freedom fighter Sri Sangolli Rayanna and his contemporaries. The Development plan may include,-(a)remantling of any heritage site or structure and programmes for its maintenance;(b)proposals for acquiring land by acquisition or purchase, exchange or otherwise, which in the opinion of the Authority is necessary for execution of the development plan;(c)putting up public parks, horticultural or zoological gardens, fountain gardens, artificial water falls, game parks, lakes with boating or other water games or such other tourist attractions;(d)construction of choultries, lodging houses, cottages, hotels, restaurants and Authority inn houses to cater to different classes of tourists;(e)construction of necessary chain of shops or shopping complexes;(f)construction of an auditorium or memorial Hall;(g)construction of exhibition halls and Historical propagation halls at strategic places;(h)provision of amenities as defined in clause (a) of section 2;(i)laying and relaying of all or any land including, construction and reconstruction of buildings;(j)providing drainage, electricity and water supply and sanitation;(k)raising any land which the Authority may consider expedient to raise to facilitate its plan of action in general and better drainage in particular;(l)forming open spaces for the better ventilation of the area comprised in the Sangolli Rayanna Kshetra or in any adjoining area;(m)the demolition of all buildings unfit for human habitation and not fitting into the developmental plan;(n)the demolition of obstructive building or portions of buildings;(o)the construction and reconstruction of buildings, their maintenance and preservation;(p)the sale, letting or exchange of any property comprised in the scheme, subject to the provisions of section 36;(q)providing accommodation to the employees of the Authority;(r)providing facilities for communication and transport;(s)such adjustments and agreements with the existing religious institutions in the geographical area of developmental plan which can be allowed to continue so long as they fit into the scheme of the developmental plan;(t)any other matter for which in the opinion of the Authority, it is expedient and incidental to make provision with a view to develop and maintain the Sangolli Rayanna Kshetra as a cultural centre, place of heritage and an international tourist centre and a centre for deliberation and propagation of the freedom fighter Sri Sangolli Rayanna and his contemporaries.(u)excavation and exploration of archaeological nature to unearth ancient monuments if any believed to be buried in any of the historical and heritage sites within the territorial limits of the Authority:Provided that nothing contained in this clause shall be deemed to over ride the provisions of Ancient Monuments and Historical Sites and Remains Act, 1958 (Central Act 24 of 1958).
