Section 65(1) in Karnataka Panchayat Raj Act, 1993
(1)Notwithstanding anything contained in section 65, the Government may, in the interest of the general public and after consulting the Grama Panchayat concerned prohibit by notification the erection of any building within a specified area within the jurisdiction of a Grama Panchayat except with permission granted by the Government or any officer authorised by the Government in this behalf (hereinafter in this section referred to as the "authorised officer"):Provided that such prohibition shall not be made in respect of the land which has been set apart as a building site by the Government or the Grama Panchayat prior to the date of such notification.
