Section 28 in Bangalore Development Authority Act, 1976
28. Land vested in Corporation and required by the Authority for formation of street to be vested temporarily in the Authority.-
Whenever under any development scheme the whole or any part of an existing public street or other land vested in the Corporation is included in the site of any part of a street to be formed, altered, widened, raised, rearranged or re-constructed by the Authority, the Authority shall give notice to the Corporation that the whole or a part, as the case may be, of such existing street or other land (hereinafter called the “part required”) is required by it as part of a street to be dealt with as aforesaid, and the part required shall thereupon, subject to the provisions of sub-section (1) of section 30, be vested in the Authority:Provided that noting in this section shall be deemed to affect the rights or powers of the Corporation under the Karnataka Municipal Corporations Act, 1976 in or over any Corporation drain or water work.
