Section 270(2) in Karnataka Municipal Corporations Act, 1976
(2)Any land or building acquired under clause (b) of sub-section (1) may be sold, leased or otherwise disposed of, after public advertisment, and any conveyance made for that purpose may comprise such conditions as the standing committee thinks fit as to the removal of the existing building, if any, the description of the new building (if any) to be erected, the period within which the new building (if any) shall be completed and any other similar matters.
