Section 15 in Karnataka Urban Development Authorities Act, 1987
15. Power of Authority to undertake works and incur expenditure for development etc.
(1)The Authority may,-(a)draw up detailed schemes (hereinafter referred to as "development scheme") for the development of the urban area ; and(b)with the previous approval of the Government, undertake from time to time any works for the development of the urban area and incur expenditure therefor and also for the framing and execution of development schemes.(2)The Authority may also from time to time make and take up any new or additional development schemes,-(i)on its own initiative, if satisfied of the sufficiency of its resources, or(ii)on the recommendations of the local authority, if the local authority places at the disposal of the Authority, the necessary funds for framing and carrying out any scheme, or(iii)otherwise.(3)Notwithstanding anything in this Act or in any other law for the time being in force, the Government may, whenever it deems it necessary require the Authority to take up any development scheme or work and execute it subject to such terms and conditions as may be specified by the Government.
