Section 156(2) in Karnataka Municipalities Act, 1964
(2)may, within the limits aforesaid provide for,-(a)raising any land which the municipal council may deem expedient to raise for the better drainage of the locality,(b)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area,(c)the whole or any part of the sanitary arrangements required,(d)the establishment or construction of markets and other public requirements or conveniences; and
