Section 155(1) in Karnataka Municipalities Act, 1964
(1)The municipal council may, subject to the control of the Government,-(a)draw up detailed schemes (hereinafter referred to as 'improvement scheme') for the improvement or expansion or both of the areas within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.];(b)undertake any works and incur any expenditure for the improvement or development of any such area and for the framing and execution of such improvement schemes as may be necessary from time to time.
