Section 27A(1) in Karnataka Slum Areas (Development) Act, 1973
(1)Subject to section 27, the Board shall form layout on the lands transferred to and vested in it under sub-section (2) or(3) of section 27 by realigning internal roads for easy and convenient movement of the slum dwellers and for improving the hygienic conditions. The Board may undertake all measures necessary for improvement clearance development or redevelopment of such land and erection of building thereon.
