Section 19(1) in Kudala Sangama Development Board Act, 1994
(1)The Board shall, as soon as may be, after its constitution prepare a plan for the development of Kudala Sangama Kshetra into an international pilgrim, cultural and tourist centre and a centre for deliberation and propagation of the tenets of Lord Shree Basaveshwara and his contemporaries and disciples. While so preparing the developmental plan, the Board shall take into consideration the recommendations of the Mudnal Committee for development of Kudala Sangama Kshetra. The Development plan may include,-(a)remantling Shree Sangamanatha Temple at Kudala Sangama, programmes for its maintenance;(b)proposals for acquiring land by acquisition or purchase, exchange or otherwise, which in the opinion of the Board is necessary for execution of the development plan;(c)putting up public parks, horticultural or zoological gardens, fountain gardens, artificial water falls, game parks, lakes with boating or other water games or such other tourist attractions;(d)construction of choultries, lodging houses, cottages, hotels, restaurants and boarding houses to cater to different classes of tourists;(e)construction of necessary chain of shops or shopping complexes;(f)construction of an auditorium in the style of Anubhava Mantapa;(g)construction of prayer halls and meditation halls at strategic places;(h)provision of amenities as defined in section 2;(i)laying and relaying of all or any land including, construction and reconstruction of buildings;(j)provision of drainage, electricity and water supply and sanitation;(k)raising any land which the Board may consider expedient to raise to facilitate its plan of action in general and better drainage in particular;(l)forming open spaces for the better ventilation of the area comprised in the Kudala Sangama Kshetra or in any adjoining area;(m)the demolition of all buildings unfit for human habitation and not fitting into the developmental plan;(n)the demolition of obstructive building or portions of buildings;(o)the construction and reconstruction of buildings, their maintenance and preservation;(p)the sale, letting or exchange of any property comprised in the scheme, subject to the provisions of section 29;(q)provision of accommodation to the employees of the Board;(r)provision of facilities for communication and transport;(s)such adjustments and agreements with the existing religious institutions in the geographical area of developmental plan which can be allowed to continue so long as they fit into the scheme of the developmental plan;(t)any other matter for which in the opinion of the Board, it is expedient and incidental to make provision with a view to develop and maintain the Kudala Sangama Kshetra as a cultural centre, place of pilgrimage and an international tourist centre and a centre for deliberation and propagation of the tenets of Lord Shree Basaveshwara; and to propogate Basava Dharma, Vachana Sahitya, not only of Lord Shree Basaveshwara but also of his contemporaries and disciples; and to protect and develop other places of importance connected with the life and dharma of Lord Shree Basaveshwara, his contemporaries and his disciples and for the establishment of an educational and research centre for Basava Studies.
