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State of Karnataka - Section
Section 22 in The Basavakalyan Development Board Act, 2005
22. [ ***] [Omitted by Karnataka Act No. 14 of 2019, dated 2.3.2019.]
| 22. Basavakalyana Development Board to be the Urban Development Authority for Basavakalyan.- (1) Notwithstanding anything contained in the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) and the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act 34 of 1987) on and from the date of its constitution, the Board shall be deemed to be the Urban Development Authority for the Basavakalyan, and the Board shall have all the powers and perform all the functions of an Urban Development Authority as if the said Authority has been constituted under section 3 of the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act 34 of 1987).(2) The staff, assets and liabilities of the Basavakalyan Town Planning Authority shall stand transferred to the Basavakalyan Development Authority. |