Section 16(2) in Karnataka Urban Development Authorities Act, 1987
(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.
