Section 82 in Karnataka Town and Country Planning Act, 1961
82. Areas for which schemes are sanctioned under other laws.
(1)Notwithstanding anything contained [in this Act] [Substituted by Act 14 of 1964 w.e.f. 26.3.1964] , every Planning Authority, making an [Master Plan] [Substituted by Act 1 of 2005 w.e.f. 14.2.2005] or a Town Planning scheme, for any area, within its jurisdiction, shall take into consideration,-(i)any housing scheme for such area, sanctioned prior to the commencement of this Act, under the provisions of the Mysore Housing Board Act, 1955, or any other corresponding law in force in the State;(ii)any improvement scheme for such area sanctioned prior to the commencement of this Act, under the City of Mysore Improvement Act, 1903 (Mysore Act III of 1903), or the City of Bangalore Improvement Act, 1945 (Mysore Act V of 1945).(2)Every housing scheme under the Mysore Housing Board Act, 1955, or any other corresponding law in force in the State and every Improvement Scheme under the City of Mysore Improvement Act, 1903, or the City of Bangalore Improvement Act, 1945, sanctioned under the provisions of the said Acts, after the commencement of this Act, [shall conform to the [Master Plan, for such area.] [Substituted by Act 14 of 1964 w.e.f. 26.3.1964]]
