Section 36 in The Hampi World Heritage Area Management Authority Act, 2002
36. Amendment of Karnataka Town and Country Planning act, 1961.
In the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963),-(1)in section 2, in clause (7), after item (ia) of sub-clause (a), the following item shall be inserted, namely:-“(ib) the heritage area as defined in the Hampi World Heritage Area Management Authority Act, 2002 (hereinafter referred to as heritage area) the Hampi World Heritage Area Management Authority constituted, under that Act.”(2)in section 4A, in sub-section (1), after the proviso, the following proviso shall be inserted, namely:-“Provided further that in the case of the heritage area, the local planning area declared under this sub-section shall be co-terminus with the heritage area.”(3)in section 12, in sub-section (1) the following proviso shall be inserted, namely:-“Provided that notwithstanding anything contained in this Act in the case of the local planning area comprising the heritage area the outline development plan shall also contain the particulars specified in clauses (a) to (g) of sub-section (1) of section 21 and the plan so prepared shall for the purpose of this Act be deemed to be the comprehensive development plan in respect of the heritage area and sections 19 to 23 shall not apply for preparation of such deemed comprehensive development plan.”(4)after section 81 D the following shall be inserted, namely:-“81E. Consequences of constitution of Hampi World Heritage Area Management Authority.Notwithstanding anything contained in this Act with effect from the date Hampi World Heritage Area Management Authority is constituted under Hampi World Heritage Area Management Authority Act, 2002 such authority shall be the local planning authority for the local planning area comprising the heritage area and it shall exercise the powers, discharge the functions and perform the duties under this Act as if it were a local planning authority constituted for the heritage area.”
