Section 16(1) in Karnataka Urban Development Authorities Act, 1987
(1)shall within the limits of the area comprised in the scheme, provide for,-(a)the acquisition of any land which in the opinion of the authority, will be necessary for or affected by the execution of the scheme ;(b)laying and relaying out all or any land including the construction and reconstruction of buildings and formation and alteration of streets ;(c)drainage, water supply and electricity ;(d)the reservation of not less than fifteen per cent of the total area of the layout for public parks and play grounds and an additional area of not less than ten per cent of the total area of the layout for civic amenities.
