Section 38C in Bangalore Development Authority Act, 1976
38C. Power of authority to make allotment in certain cases.-
Notwithstanding anything contained in this Act or in any other law or any development scheme sanctioned under this Act, or the City of Bangalore Improvement Act, 1945 where the Authority or the erstwhile Board of Trustees for the improvement of the City of Bangalore has already passed a resolution to reconvey in favour of any person any site formed in the land which belong to them or vested in or acquired by them for the purpose of any development scheme and on the ground that it is not practicable to include such site for the purpose of the development scheme, the Authority may allot such site by way of sale or lease in favour of such person subject to the following conditions:-(a)the allottee shall be liable to pay any charges as the Authority may levy from time to time; and(b)the total extent of the site allotted under this section together with the land already held by the allottee shall not exceed the ceiling limit specified under section 4 of the Urban Land (Ceiling and Regulation) Act, 1976.
