Section 4A in Karnataka Town and Country Planning Act, 1961
4A. Declaration of Local Planning Areas, their amalgamation, Sub- Division, inclusion of any area in a Local Planning Area.
(1)The State Government may by notification declare any area in the State to be a Local Planning Area for the purposes of this Act, [or include within such local planning area, any area adjacent thereto, and on such declaration or inclusion] [Substituted by Act 17 of 1991 w.e.f. 19.04.1991] this Act shall apply to such area:Provided that no military cantonment or part of a military cantonment shall be included in any such area.["Provided further that in the case of the heritage area, the local planning area declared under this sub-section shall be co-terminus with the heritage area"] [Inserted by Act 18 of 2003 w.e.f. 27.1.2005](2)Every such notification shall define the limits of the area to which it relates.(3)The State Government may, after consultation with the Board, amalgamate two or more planning areas into one local planning area, subdivide a local planning area into different local planning areas, and include such divided areas in any other local planning area.(4)The State Government may by notification direct that all or any of the rules, regulations, orders, directions and powers made, issued, conferred and in force in any other local planning area at the time, with such exceptions and adaptations and modifications as may be considered necessary by the State Government, shall apply to the area declared as, amalgamated with or included in, a local planning area under this section and such rules, regulations, bye-laws, orders, directions and powers shall forthwith apply to such local planning area without further publication.(5)When local planning areas are amalgamated or sub-divided, or such sub-divided areas are included in other local planning areas, the State Government shall, after consulting the Board, the Planning Authority or authorities concerned, frame a scheme determining what portion of the balance of the fund of the Planning Authority shall vest in the Planning Authority or authorities concerned and in what manner the properties and liabilities of the planning authority or authorities shall be apportioned amongst them and on the scheme being notified the fund, property and liabilities shall vest and be apportioned accordingly.
