Section 27(2) in Karnataka Slum Areas (Development) Act, 1973
(2)(i)For the purpose of undertaking the measures referred to in sub-section (1), the Government may either hold the land under its own control and management and undertake such measures itself or through the Board on such terms and conditions as may be determined by it, or transfer the land to the local authority concerned or the Board for the purpose of undertaking those measures.(ii)Where the land is transferred as provided in clause (i), such land shall vest in the local authority concerned or the Board, as the case may be, and the local authority or the Board shall,-(a)pay to the Government the cost of acquisition of the land or such portion thereof as the Government may determine in such case; and(b)undertake the measures referred to in sub-section (I) in accordance with such plans as may be approved by the Governmen , and subject to such directions as may, from time to time, be given by the Government.
