Section 29 in Karnataka Town and Country Planning Act, 1961
29. Declaration of intention to make a scheme.
(1)A Planning Authority having jurisdiction over any such land as is referred to in section 28 or over any such area as is referred to in section 26, may by resolution declare its intention to make a town planning scheme in respect of the whole or any part of such land or such area.(2)Within twenty-one days from the date of such declaration (hereinafter referred to as the declaration of intention to make a scheme), the Planning Authority shall publish it in the prescribed manner and shall dispatch a copy thereof to the State Government through the Director.(3)The Planning Authority shall send a plan showing the area which it proposes to include in the town planning scheme to the State Government through the Director.(4)A copy of the plan shall be open to inspection by the public at the office of the Planning Authority.
