Section 20 in Kitturu Development Authority Act, 2011
20. Preparation of development plan, its approval and execution.
(1)The Authority shall, as soon as may be, after its constitution prepare a plan for the development of Kitturu into international pilgrim, cultural and tourist centre and a centre for deliberation and propagation of the tenets of Rani Chennamma and her contemporaries who have fought for the freedom of the Country. The Development plan may include,-(a)Conservation and restoration of any heritage site or structure, primarily inside the fort and programmes for its maintenance, reconstruction.(b)proposals for acquiring land by acquisition or purchase, or 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, fountains, 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 boarding houses to cater to the requirement of different classes of tourists;(e)construction of necessary shopping line or shopping complexes;(f)provision of amenities as defined in section 2;(g)laying and relaying of all or any land including, construction and reconstruction of buildings;(h)providing drainage, electricity and water supply and sanitation;(i)raising any land which the Authority may consider expedient to facilitate its plan of action in general and for better drainage system in particular;(j)forming open spaces for the better ventilation of the area comprised in Kitturu or in any adjoining area;(k)demolition of all buildings unfit for human habitation and not fitting into the developmental plan;(l)demolition of obstructive building or portions of buildings;(m)construction and reconstruction of buildings, their maintenance and preservation;(n)to under take development works in the area of Kitturu territory or the area decided by the authority including the forts, mutts, samadhi coming within the area of development;(o)providing facilities for communication and transport;(p)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 development plan;(q)any other matter which in the opinion of the Authority, is expedient and incidental, to develop and maintain the Kitturu as a cultural centre, place of pilgrimage and an international tourist centre and a centre for deliberation not only of Rani Chennamma but also of her contemporaries and to protect and develop other places of importance connected with the life, achievement and sacrifice of Rani Chennamma and her contemporaries, and for the establishment of an educational and research centre for studies and specialized library on the subject;(r)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 override the provisions of the Ancient Monuments and Historical Sites and Remains Act, 1958 (Central Act 24 of 1958).(2)The development plan prepared under sub-section (1) shall be forwarded by the Commissioner to the State Government for its approval. The State Government may approve the plan with or without any modifications.(3)After approval of the development plan under sub-section (2), the State Government may, on the recommendations of the Authority make such modifications to the plan as it deems necessary, from time to time.(4)The Authority shall have power to undertake works and incur expenditure for the execution of the development plan approved by the State Government under this section.
