Section 11 in Karnataka Town and Country Planning Act, 1961
11. Power of entry for carrying out surveys for preparing outline development plan.
- For the purpose of carrying out a survey for preparation of an outline development plan and for the purpose of preparing of such plan, any person authorized by the Director or the Planning Authority or any public servant or person duly authorized or appointed under this Act may, after giving such notice as may be prescribed to the owner, occupier or other person interested in the land, enter upon, survey and mark out such land and do all things necessary for such purpose.
