Section 80 in Karnataka Town and Country Planning Act, 1961
80. Special provision in case of a dissolution or supersession of a local authority.
(1)Where a local authority which is a Planning Authority under this Act, is dissolved or superseded under the law governing its constitution, the person or persons appointed under such law to exercise the powers and perform the duties of such local authority shall be deemed to be the local authority within the meaning of clause (5) of section 2 of this Act, and may exercise all the powers and perform all the duties of a Planning Authority under this Act, during the period of dissolution or supersession of such local authority.(2)In the event of a person or persons appointed as aforesaid exercising the powers and performing the duties of a Planning Authority under this Act, any property, which may under the provisions of this Act vest in the Planing Authority exercising such powers and performing such duties shall during the period of dissolution or supersession of the local authority vest in the State Government and such property shall, at the end of the said period, vest in such local authority as the State Government may, by notification direct.(3)[ Where a local authority which is not a Planning Authority is dissolved or superseded under the law governing its constitution, the representatives of such local authority shall for purpose of clause (iii) of sub-section (3) of section 4C, be nominated from among the officers of such local authority by the person or persons appointed under such law to exercise the powers and perform the duties of such local authority, and such representatives shall, notwithstanding anything contained in sub-sections (1) and (2) of section 4D, hold office during the pleasure of the said person or persons.] [Inserted by Act 2 of 1968 w.e.f. 12.9.1967.]
