Section 13(1) in Karnataka Improvement Boards Act, 1976
(1)The Board may, subject to the control of the Government,-(a)draw up detailed schemes (hereinafter referred to as development schemes or Improvement Schemes) for the development or improvement or both of the areas within its limits; and(b)undertake and execute any such Development Schemes or Improvement Schemes as may be necessary from time to time and incur expenditure therefor.
