Section 26A(1) in Karnataka Slum Areas (Development) Act, 1973
(1)Notwithstanding anyhting contained in sections 17 and 20, the Board may, with the previous approval of the Government, enter into an agreement with any person for the acquisition, from him, by purchase, lease or exchange of any land within, adjoining or surrounded by any slum area or slum clearance area, or any interest in such land which is needed for the purpose of executing any work of improvement in relation to any slum area or any building in such area or for the purpose of redeveloping any slum clearance area, or for the purpose of rehabilitating slum dwellers.
