Section 220(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Any land or building acquired under clause (b) of sub-section (1) may besold, leased or otherwise disposed of, after public advertisement, and anyconveyance made for that purpose may comprise such conditions as the standingcommittee thinks fit as to the removal of the existing building, if any, thedescription of the new building (if any) to be erected, the period within which thenew building (if any) shall be completed and any other similar matters.
