Section 7 in The Karnataka Information Technology Investment Regions Act, 2010
7. Allotment of Land by the Management Board.
(1)The Management Board shall subject to such terms and conditions as may be prescribed, transfer the required land as per the master plan prepared by the Management Board under clause (c) of sub-section (4) of section 8 to the Developer for development purposes under this Act.(2)After the development of the land in accordance with the master plan, the Developer shall sell at least seventy five percent of the developed land to the entrepreneurs within such time as may be prescribed.Chapter-IV Constitution of Management Board and its Functions
