Section 25(1) in Karnataka Housing Board Act, 1962
(1)Whenever any street, square or other land, or any part thereof, which, -(a)is situated in a City and is vested in the municipal corporation of such City, or(b)is situated in any part of a municipality constituted under any law relating to municipalities and is vested in the municipal council, municipal committee or other municipal body of that municipality, or(c)[ is situated in any area included within the jurisdiction of a town panchayat or grama panchayat constituted under the Karnataka Municipalities Act, 1964 or the Gram Swaraj and Panchayat Raj Act, 1993 and is vested in such town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]is within the area included in the programme sanctioned by the State Government and is required for the purposes of such housing scheme [or land development scheme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.], the Board shall give notice accordingly to the corporation, municipal council, municipal committee or municipal body, [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or the Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or the [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], as the case may be.
