Section 174(6) in Karnataka Municipalities Act, 1964
(6)On the establishment of an Improvement Board in respect of any [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], and until its dissolution, all the powers and functions of the municipal council under sections 155 to 169 (both inclusive) shall be exercised and discharged by the Improvement Board and its Chairman, and the references to the municipal council, the Municipal Commissioner and the Chief Officer in the said sections shall be read as references to the Improvement Board and its Chairman:Provided that every scheme drawn up by the Board under section 155 shall be sent to the municipal council and the views of the council received by the Board within thirty days from the date of communication of the scheme, shall with the comments of the Board be sent to the Government under section 158:Provided further that no extension or layout under section 170 shall be sanctioned by the Board without the concurrence of the municipal council and where there is a difference of opinion between the Board and the municipal council, the decision of the Government shall be final.
