Section 44(2) in Karnataka Town and Country Planning Act, 1961
(2)The State Government, if satisfied, that it is urgently necessary in the public interest to empower the Planning Authority to enter on the land for the purpose of executing any of the works aforesaid, may direct the Town Planning Officer, by notification, to take possession of the land and may also fix the period during which the execution of the said works shall be completed:Provided that the period so fixed may for sufficient reasons be extended from time to time.
