Section 34 in Karnataka Improvement Boards Act, 1976
34. Board to have power to acquire land by agreement.
- Subject to the provisions of this Act and with the previous approval of the Government the Board may enter into an agreement with the owner of any land or any interest therein whether situated within or without the urban area for the purchase or lease of such land or interest therein for the purpose of this Act:[Provided that the Board may enter into an agreement with the previous approval of the Deputy Commissioner of the district where the total area of such land does not exceed five hectares and of the Divisional Commissioner of the division where the total area of such land exceeds five hectares but does not exceed ten hectares.] [Inserted by Act 19 of 1984 w.e.f. 21.4.1984.]
