Section 16 in Karnataka Urban Development Authorities Act, 1987
16. Particulars to be provided for in a development scheme.
- Every development scheme under section 15,-(1)shall within the limits of the area comprised in the scheme, provide for,-(a)the acquisition of any land which in the opinion of the authority, will be necessary for or affected by the execution of the scheme ;(b)laying and relaying out all or any land including the construction and reconstruction of buildings and formation and alteration of streets ;(c)drainage, water supply and electricity ;(d)the reservation of not less than fifteen per cent of the total area of the layout for public parks and play grounds and an additional area of not less than ten per cent of the total area of the layout for civic amenities.(2)may, within the limits aforesaid, provide for, -(a)raising any land which the Authority may consider expedient to raise to facilitate better drainage ;(b)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area ;(c)the sanitary arrangements required ; and(d)establishment or construction of markets and other public requirements or conveniences.(3)may, within and without the limits aforesaid provide for the construction of houses.
