Section 80A in Karnataka Town and Country Planning Act, 1961
80A. [ Dissolution of Planning Authorities. [Inserted by Act 14 of 1964 w.e.f. 26.3.1964]
(1)Where the State Government is satisfied that the purposes for which any Planning Authority was established under this Act, have been substantially achieved so as to render the continued existence of the Planning Authority in the opinion of the State Government unnecessary, the State Government, may, by notification, declare that the Planning Authority shall be dissolved with effect from such date as may be specified in the notification, and the Planning Authority shall be deemed to be dissolved accordingly.(2)With effect from the date of dissolution of a Planning Authority under sub-section (1), except where a direction is issued under section 78, all properties, rights and liabilities of such Planning Authority shall vest in the State Government.]
