Section 67(1) in Bangalore Development Authority Act, 1976
(1)In the Karnataka Town and Country Planning Act , 1961 (Karnataka Act 11 of 1963),(a)in section 2, for item (i) of sub-clause (a) of clause (7), the following item shall be substituted namely:-“(i) the local planning area comprising the City of Bangalore, the Bangalore Development Authority, and”,(b)after section 81-A, the following section shall be inserted, namely:-“81-B. Consequences to ensue upon the constitution of the Bangalore Development Authority.-Notwithstanding anything contained in this Act, with effect from the date on which the Bangalore Development Authority is constitued under the Bangalore Development Authority Act, 1976 the following consequences shall ensue,-(i)the Bangalore Development Authority shall be the local Planning Authority for the local planning area comprising the City of Bangalore with jurisdiction over the area which the City Planning Authority for the City of Bangalore had jurisdiction immediately before the date on which the Bangalore Development Authority is constituted;(ii)the Bangalore Development Authority shall exercise the powers, perform the functions and discharge the duties under this Act as if it were a Local Planning Authority constituted for the Bangalore City ;(iii)the City Planning Authority shall stand dissolved and upon such dissolution,-(a)anything done or any action taken (including any appointment, notification, order, scheme or bye-law made or issued), any commencement certificate or permission granted by the Bangalore City Local Planning Authority shall be deemed to have been done, taken, made, issued or granted under the provisions of this Act by the Bangalore Development Authority and continue to be in force until it is superseded by anything done or any action taken, any appointment, notification, order, scheme, or bye-law, made or issued, commencement certificate or permission granted by the Bangalore Development Authority under the provisions of this Act;(b)all obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done, by, with or for the Bangalore City Local Planning Authority shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the Bangalore Development Authority.(c)all property movable and immovable and all interests of whatsoever nature and kind therein vested in the Bangalore City Local Planning Authority shall with all rights of whatsoever description used, enjoyed or possessed by the Bangalore City Local Planning Authority, vest in the Bangalore Development Authority;(d)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Bangalore City Local Planning Authority may be continued or be instituted by or against the Bangalore Development Authority."
