Section 14(2) in Karnataka Improvement Boards Act, 1976
(2)may, within the limits aforesaid, provide for,-(a)raising any land which the Board may deem expedient to raise for the better drainage of the locality;(b)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area;(c)the whole or any part of the sanitary arrangements required;(d)sites for parks, playgrounds, stadium, recreation grounds, school buildings, markets, motor vehicles stands, theatres, police stations, post offices, co-operative societies, public urinals and latrines, petrol service stations, hospitals, dispensaries, banks, burial and cremation grounds and sites for public purposes of other kinds;
