Section 2(8) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
(8)"urban area" means,-(i)any area within the limits of a City Municipality or a Town Municipality declared under the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964);(ii)any urban area within the limits of an Improvement Board established under the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976);(iii)the Bangalore Metropolitan area as defined in the Bangalore Development Authority Act, 1976 (Karnataka Act 12 of 1976);(iv)any urban area as defined in the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act 34 of 1987); and-includes such other area adjacent to the aforesaid area as the State Government may, by notification, specify.
