Section 17(2B) in Karnataka Town and Country Planning Act, 1961
(2B)The Planning Authority shall ensure the completion of all development works including all infrastructure facilities as mentioned in subsection (2A) under the supervision of the concerned Authority/ Agency/Department. On obtaining the certificate of completion from the concerned Authority/Agency/Department on having completed all the development works and on relinquishment of the roads, parks to the local authority and Civic Amenity areas to the Planning Authority and handing over the same, the Planning Authority may issue the final layout plan affixing the seal of the Planning Authority for registration purpose.Provided that no Commencement Certificate or licence shall be sanctioned or issued for buildings on sites in the layout unless the final layout plan is issued.] [Substituted by Act 38 of 2015 w.e.f 10.09.2015]
