The KARNATAKA URBAN DEVELOPMENT AUTHORITIES ACT, 1987

Karnataka · state statute

Open in Lexace · Ask the AI about this act

THE KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961
ARRANGEMENT OF SECTIONS
Statement of Objects and Reasons
Sections :
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
3. Appointment of Director of Town Planning.
4. State Town-Planning Board.
CHAPTER IA
LOCAL PLANNING AREAS AND PLANNING AUTHORITIES
4A. Declaration of Local Plann ing Areas, their amalgamation, Sub -Division, inclusion of any area in
a Local Planning Area.
4B. Power to withdraw Local Planning Area from operation of this Act.
4C. Constitution of Planning Authority.
4D. Term of office and conditions of service of the Chairman and members of Planning Authorities.
4E. Meetings of Planning Authorities.
4F. Temporary association of persons with the Planning Authority for particular Purposes.
4G. Staff of the Planning Authority.
4H. Functions of the Member-Secretary of the Planning Authority.
4-I. Town and country planning officer for local authority.
4-J. Functions of the Planning Authority.
4-K. Development of land in an area other than the local planning area.
CHAPTER II
PRESENT LAND USE
5. Date to be specified.
6. Preparation of a map showing present land use.
7. Application for correction of entries in map.
8. Entries in map conclusive evidence subject to orders under section 7.
CHAPTER III
OUTLINE DEVELOPMENT PLAN
9. Preparation of Master Plan.
10. Declaration of intention of making Outline Development Plan.
11. Power of entry for carrying out surveys for preparing Outline Development Plan.
12. Contents of Outline Development Plan.
13. Approval of the Outline Development Plan.
14. Enforcement of the Outline Development Plan and the Regulations.
14A. Change of land use from the Outline Development Plan.
14B. Benefit of Development Rights.
15. Permission for development of building or land.
16. Obligation to purchase land on refusal of permission in certain cases.
17. Sanction for sub-division of plot or lay-out of private street.
18. Recovery of a fee in certain cases of permission for change in the use of land or building.
18A. Levy and collection of cess and surcharge
18B. Levy of premium charges for grant of Premium Floor Area Ratio

CHAPTER IV
COMPREHENSIVE DEVELOPMENT PLAN
19. Preparation of the Comprehensive Development Plan.
20. Power of entry for carrying out surveys for preparing the comprehensive Development Plan.

21. Contents of the Comprehensive Development Plan.
22. Approval of comprehensive Development Plan.
23. Comprehensive Development Plan to supersede the outline Development Plan.
24. Enforcement of the Comprehensive Development Plan.
25. Revision of the comprehensive Development Plan.

CHAPTER V
TOWN PLANNING SCHEMES
26. Making of town planning scheme and its contents.
27. Right of entry.
28. Land in respect of which a town planning scheme may be made.
29. Declaration of intention to make a scheme.
30. Making and publication of draft scheme.
31. Power of State Government to require Planning Authority to make a scheme.
32. Contents of draft scheme.
33. Reconstituted plot.
34. Consideration of objections and sanction of draft scheme.
35. Restrictions after declaration to make a scheme.
36. Power of the State Government to suspend rule, bye-law, etc.
CHAPTER VI
TOWN PLANNING OFFICER AND HIS DUTIES
37. Appointment of Town Planning Officer.
38. Duties of the Town Planning Officer.
39. Certain decisions of the Town Planning Officer to be final subject to an appeal to the Director.
40. Appeal.
41. Decision of Town Planning Officer to be final if no appeal is filed and variation of scheme in
accordance with decision in appeal.
CHAPTER VII
DISPUTED OWNERSHIP, PRELIMINARY SCHEMES AND FINAL SCHEME,
ITS SANCTION AND ENFORCEMENT
42. Disputed ownership.
43. Town Planning Officer to prepare preliminary scheme in certain cases.
44. Power to hand over possession of land required for bridges, roads, etc.
45. Final scheme.
46. Effect of final scheme.
47. Power to enforce scheme.
48. Power to vary scheme on ground of error, irregularity or informality.
49. Power to revoke or vary Town Planning scheme.
50. Compensation when the final scheme is varied or revoked and apportionment of costs.
51. Joint Town Planning Schemes.
52. Delegation of certain powers of Joint Town Planning Board.
53. Right to appear by recognised agent.
54. Power to compel attendance of witnesses, etc.
55. Costs of a scheme.
56. Calculation of increment.
57. Contribution towards costs of scheme.
58. Certain amount to be added to or deducted from contribution leviable from a person.
59. Transfer of right from original to reconstituted plot or extinction of such right.
60. Compensation in respect of property or right injuriously affected by scheme.
61. Exclusion or limitation of compensation in certain cases.
62. Provision for cases in which amount payable to owner exceeds amount due from him.
63. Provision for cases in which value of developed plot is less than the amount payable by owner.

64. Payment by adjustment of account.
65. Payment of net amount due to Planning Authority.
66. Power of Planning Authority to make agreements.
67. Recovery of arrears.
68. Powers of Planning Authority to borrow money for development plan or for making or executing
a Town Planning scheme.

CHAPTER VIII
FINANCE, ACCOUNTS AND AUDIT
68A. Funds of Planning Authority.
68B. Budget of the Planning Authority.
68C. Accounts and Audit.
68D. Annual Reports.
CHAPTER IX
LAND ACQUISITION
69. Acquisition of land designated for certain purposes in a Master plan.
70. Land acquisition for pu rposes of a scheme or Development Plan to be deemed for a public
purpose.
71. Power of State Government to acquire lands included in a scheme.
72. Amendment of section 23 and section 24 of the Land Acqu isition Act, 1894, for purposes of
acquisition under this Act.
CHAPTER X
OFFENCES AND PENALTIES, RULES AND BYE-LAWS
73. Offences and penalties.
74. Rules.
75. Bye-laws.

CHAPTER XI
MISCELLANEOUS
76. Bar of legal proceedings.
76A. Mode of proof of records of the Board and the Planning Authority.
76B. Restriction on summoning of officers and servants of the Board and Planning Authority.
76C. Offences by companies.
76D. Penalty for obstructing contractor or removing mark.
76E. Sanction of prosecution.
76F. Composition of offences.
76FF. Regularisation of certain Development and Change of Land use.
76FFF.Penalty against jurisdictional officer failing to prevent unauthorized deviations o r constructions.
76G. Fine when realised to be paid to Planning Authority.
76H. Member and officers to be public servants.
76I. Finality of orders.
76J. Validation of acts and proceedings.
76K. Control by the State Government.
76L. Returns and information.
76M. Effect of other Laws.
76N. State Government’s powers to cancel the resolution or order.
76O. Power of Planning Authority to suspend or revoke permission etc.
77. Registration of documents, plan or map in connection with final scheme not required.
78. Vesting of property and rights of a Planning Authority ceasing to exist or ceasing to have
jurisdiction.
79. Default in exercise of power or performance of duty by Planning Authority.
80. Special provision in case of a dissolution or supersession of a local authority.

80A. Dissolution of Planning Authorities.
81. Delegation of Powers of Planning Authority.
81A. Omitted.
81B. Consequences to ensue upon the constitution of the Bangalore Development Authority.
81C. Outline development plan and comprehensive development plan of Bangalore Metropolitan
Region.
81D. Consequences to ensue upon the constitution of the urban Development Authority.
81E. Consequences of constitution of Hampi world Heritage Area Management A uthority.
81-F. Consequences to ensue upon the constitution of the Mysuru Development Authority
81-G. Consequences of constitution of Greater Bengaluru Authority
82. Areas for which schemes are sanctioned under other laws.
82A. Removal of difficulties.
83. Repeal and savings.
* * * *
STATEMENT OF OBJECTS AND REASONS
I
Act 11 of 1963.- With the formation of the New state of Mysore it has become necessary to have
a uniform law for the regulation of planned growth of land use and development and for the making
and executing of town planning schemes in the State. Physical Plan ning has to precede economic
planning as otherwise cities, towns and villages of our country will grow to unmanageable sizes
without proper planning resulting in unhealthy surroundings. Physical planning with co -ordinated
effort on a large scale is necess ary if the people are to live in a better, healthier and happier
environment. The proposed measure is expected to solve the Town Planning problems.
(Obtained from Bill No. LAW 43 LGN 60).
II
Amending Act 14 of 1964. —While communicating the assent of the P resident to the Mysore
Town and Country Planning Bill, 1961, the Government of India have suggested certain amendments
to the Act. As regards compensation payable for land acquired for purposes of the Act, the
Government of India have stated that it is not correct to take the market value as on first November,
1956, and have suggested that the value may be the market value as on the date of publication of the
Town Improvement Scheme, and where the date of actual acquisition proceeding is after two years
from such publication the value may be as on the date two years before the date of issue of
notification for acquisition of the land, as also the grant of solatium of fifteen percent in view of the
compulsory nature of the acquisition. They have also suggeste d inclusion of the definition of the
expressions agriculture, industry, etc., and amendment of section 6.
For the purpose of expeditious implementation of the Act in rapidly developing areas, it is
necessary to establish separate planning authorities. For this purpose suitable provisions have to be
made. It is considered desirable to include in the State Act certain other provisions found in the Model
Town and Country Planning Act prepared by the Government of India. It is also considered desirable
to deal with planning in respect of the Bangalore Metropolitan Area on the basis of the Outline
Development Plan prepared by “the Bangalore Metropolitan Planning Board”.
Hence this Bill.
(Published in Karnataka Gazette (Extraordinary) Part IV -2A dated 15th October 1963 as No. 6933
at page. 21.)

III
Amending Act 2 of 1968. —The amendments to the City of Bangalore Municipal Corporation Act,
1949 made by Act 10 of 1966 provided only for the appointment of an Administrator. It has been found
necessary to make certain o ther provisions in order to improve the administration of the Corporation.
As the Legislature was not in session an Ordinance was issued. The Bill is intended to replace the
Ordinance.
(Published in Karnataka Gazette (Extraordinary) Part IV -2A dated 2nd De cember 1967 as No.270
at page 33 )
IV

Amending Act 12 of 1976. —At the conference of the Ministers for Housing and Urban
Development held in November 1971, it was agreed that a common Authority for the development of
metropolitan cities should be set up.
Bangalore City with its population (as per last census) is a Metropolitan City. Different Authorities
like the City of Bangalore Municipal Corporation, the City Improvement Trust Board, the Karnataka
Industrial Area Development Board, the Housing Board and the Bangalore City Planing Authority are
exercising jurisdiction over the area. Some of the functions of these bodies like development,
planning, etc., are overlapping creating thereby avoidable confusion, besides hampering co -ordinated
development. It is, therefore, considered necessary to set up a single authority like the Delhi
Development Authority for the city areas adjacent to it which in course of time will become part of the
city.
For the speedy implementation of the above said objects as also the 2 0 point programme and for
establishing a co -ordinating Central Authority, urgent action was called for. Moreover the haphazard
and irregular growth would continue unless checked by the Development Authority and it may not be
possible to rectify or correct mistakes in the future.
It was therefore necessary to issue the measure in the form of an Ordinance.
The Bill seeks to replace the said Ordinance.
(Published in Karnataka Gazette (Extraordinary) Part IV -2A dated 5th February 1976 as No.688 at
page.45 )

V
Amending Act 39 of 1985. —There is no proper Co -ordination among the local bodies like
Bangalore Development Authority, Bangalore Water Supply and Sewerage Board, Karnataka State
Road Transport Corporation, Karnataka Electricity Board, Karnataka Slum Cleara nce Board,
Bangalore City Corporation, etc., in the Bangalore Metropolitan Area. It is necessary to Co -ordinate
the activities of these bodies by constituting an authority. There is also an urgent need to step up the
Authority in view of the growing proble ms of un -planned Development, Housing, Water Supply,
Transport, etc.,
Hence the Bill.
(Published in Karnataka Gazette (Extraordinary) Part IV -2A dated 3rd December 1985 as No.610
at page.19 )
VI
Amending Act 34 of 1987. — With a view to speeding up planni ng and development of land in
urban areas in the State, it is felt desirable to have for each urban area a single agency for performing
functions both as a Planning Authority and as Development Authority.
Hence, the Bill.
(Obtained from L.A. Bill Bo. 13 of 1987.)
VII
Amending Act 2 of 1991. —The Government has decided to regularise the unauthorised
occupation of Government land subject to certain conditions and restrictions and on pay ment of
regularisation charges. Section 94 of the Karnataka Land Revenue Act, 1954 is intended to be
amended and Section 94-A is proposed to be introduced to provide for the following:—
(1) making unauthorised occupation of Government land punishable;
(2) regularisation of unauthorised occupation of Government land prior to 1-1-1989;
(3) the maximum extent of unauthorised holding proposed to be regularised to be 2 hectares of ‘D’
class land or equivalent thereto;
(4) where such land lies within the limits o f a City or a City Municipality, the extent to be
regularised shall be such as may be prescribed subject to the maximum extent of 2 hectares;
(5) the regularisation charges shall be 500 times the assessment of the land;
(6) the Schedule Castes and Schedule Tribes shall pay only 1/20 of the amount; and
(7) plantation lands, garden lands and forest lands shall be excluded from regularisation.
Section 95 is also proposed to be amended to ensure that the permission of the Deputy
Commissioner shall be obtained f or use of agricultural land for non -agricultural purposes
notwithstanding anything contained in any law for the time being in force. This amendment is
proposed to resolve the ambiguity which has arisen on account of certain judicial pronouncements.
A few incidental and consequential amendments are also made.

Hence the Bill.
(Published in Karnataka Gazette (Extraordinary) Part IV-2A dated 20th November 1990 as No.607
at page.1 )
VIII
Amending Act 17 of 1991. —Under the existing provisions of the Karnataka To wn and Country
Planning Act 1961, the functions of the Member Secretary of the Planning Authority are not
specifically mentioned. It is proposed to define such functions clearly. The Member Secretary, is
among other things authorised to refer to the State Government resolutions passed by the Planning
Authority which contravene the provision of the Act or any other law or rule etc., or any resolution
which is prejudicial to the interest of the Planning Authority.
2. The present period of five years within wh ich the Comprehensive Development Plan is to be
revised is sought to be enhanced to ten years.
3. The existing provisions of the Karnataka Town and Country Planning Act, 1961 is not very
specific about the circumstances under which the change in land use f rom one purpose to another
purpose under the Out Line Development Plan could be permitted. Therefore, it is considered
necessary to specify the various circumstances under which such change of land use could be
permitted, by providing specific provisions f or this by inserting section 14 -A. This new Section also
prescribes the modalities of bringing a change in the land use. As a result of the insertion of new
Section 14-A, it is also considered necessary to effect certain minor changes in Section 24 and 74 of
the Act. For better administration of the Act, a new Section has been added as Sections 76, ‘n’ and
‘o’, to provide for power to the State Government to cancel certain resolutions of the Planning
Authority and to provide power to the Planning Authority to suspend and revoke licences and
permissions etc., under certain circumstances.
3. A few other incidental and consequential provisions have also been made.
(Published in Karnataka Gazette (Extraordinary) Part IV -2A dated 20th March 1991 as No.120 at
page.109 )
IX
Amending Act 8 of 1994. —It is considered necessary to reduce the existing period of “three
months” to “one month” for filing comments on the comprehensive development plan and the
Karnataka Town and Country Planning Act, 1961.
Hence the Bill.
(Published in Karnataka Gazette (Extraordinary) Part IV -2A dated 17th January 1994 as No.32 at
page.6 )
X
Amending Act 18 of 2003.-
It is considered necessary to provide for, conservation of the cultural heritage of Hampi with all its
archeological remain a nd natural environs, to ensure sustainable development of Hampi World
Heritage Area Management Authority to.-
(i) prevent uncontrolled development of the heritage area and commercial exploitation of the
area;
(ii) cause carrying out of the works as are contemplated in the development plan;
(iii) co-ordinate the activities of the local authorities the Urban Development Authorities
constituted under the Karnataka Urban Development Authorities Act, 1987, Karnataka
Urban Water Supply and Sewerage Board, the Slum Clearance Boa rd, KPTCL, KIADB,
KSRTC and such other bodies as are connected with development activities in the
Heritage area;
(iv) take appropriate action to protect the public property within the heritage area;
(v) promote understanding of and to encourage proper research into the Archeological,
historical and environmental values of Hampi World Heritage site;
and for the constitution of the Authority Fund, and for matters incidental thereto.
It is also considered necessary consequentially to amend the Karnataka Town and Countr y
Planning Act, 1961 and the Karnataka Public Premises (Eviction of un -authorised occupants) Act,
1974.
Hence the Bill,
(Published inn Karnataka Gazette (Extraordinary) Part _IV-A dated; 4th June 2003 as No. 589 at
Page 10)

VIII
Amending Act 23 of 2004 .— It is considered necessary to amend the Karnataka Town and
Country Planning Act, 1961, to provide for the following, namely:-
(1) To omit the words “Notified Area Committee, Sanitary Board” as these no more exist in
view of the amendment to the Karnataka Municipalities Act, 1964.
(2) To substitute the words “Grama Panchayat” for the words “Mandal Panchayat” to confirm
to the changes made in the Karnataka Panchayat Raj Act, 1993.
(3) To empower the State Government to exempt any Board, Authority or Body constituted
by or under any law and owned or controlled by the State Government from payment of fee for
obtaining permission for change of land use or development of land.
(4) To empower the Planning Authority to permit,-
(i) additional Floor Ar ea Ratio of 100 per cent for the land handed over free of cost
whenever such lands are required for road widening purposes or for formation of
new roads.
(ii) additional Floor Area Ratio up to 100 per cent in case of starred hotels subject to
payment of a minimum of fifty per cent and a maximum of 100 per cent of the market
value of land equivalent to the Floor Area Ratio permitted.
(5) To recast the provision relating to levy of fee in order to remove ambiguity.
(6) To provide for regularization of b uildings constructed deviating from the sanctioned plan
subject to payment of such penalty of not more than the market value of such deviated area as may
be prescribed.
(7) To provide for levy and collection of surcharge or cess with effect from 19.10.199 2 for
granting permission for development of Land or building from the owner of such land or building, for
supply of water, formation of ring road, slum improvement and mass rapid transport system at such
rate not exceeding one tenth of the market value of land or building.
(8) To provide for forfeiture of building or part thereof to the State Government which have
been constructed in deviation of sanctioned plan but not regularized under section 76FF or
constructed without obtaining permission or in contr avention of any order passed or direction issued
by any authority, if the planning authority is of opinion that it is not practicable or advisable to demolish
the building and the owner does not agree to pay an amount equivalent to two times the current va lue
of such building or part thereof as a penalty.
(9) To provide for validation of levy and collection of the aforesaid cess and surcharge
already collected by the various Development Authorities, Planning authorities and local authorities
since 19.10.1992.
Hence the Bill.
(Legislative Council Bill No.10 of 1998)
(Entries 5 and 18 of List II and Entry 20 of List III of Seventh Schedule to the Constitution of
India)
IX

Amending Act 1 of 2005. — It is considered necessary to amend the Karnataka Town an d
Country planning Act, 1961 to provide for,-
(i) Definition of heritage building and heritage precinct and make regulation for
conservation of the same;
(ii) Replacing the comprehensive development plan and outline development plan by
master plan to simplify the procedure;
(iii) Deemed change of land use from commercial or industrial to residential and from
industrial to commercial;
Certain other consequential changes are made.
Hence the Bill.
X

Amending Act 1 of 2007. — It is considered necessary and expedient in publi c interest to
provide for regualarisation of certain unauthorised constructions and to define the parameters thereof
by amending the Karnataka Town and Country Planning Act, 1961, the Karnataka Municipal
Corporations Act, 1976 and the Karnataka Municipalities Act, 1964 in the following manner, namely:-

(1) to regularise, subject to payment of prescribed fee,-
(a) all unauthorised constructions as on the date of passing of the Amendment Act.
(b) all violations of change of land user
(c) all constructions made on revenue sites
except, developments affecting,-
(i) alignment of Ring Road, Highways
(ii) lands belonging to Government, Local Authorities and Development Authorities,
and Parks and Open spaces
(iii) Basement floor earmarked as parking space, and
(2) to prescribe the fee for different types of contravention permitted and
(3) to provide for other consequential and incidental matters.
Hence the Bill.
(L.C.Bill No.11 of 2004)
(Entries 5 and 18 of List II and entry 20 of List III of the Seventh Schedule to the Constituti on of India.)

XI
Amending Act 2 of 2007. — It is considered necessary to amend the Town and Country
Planning Act, 1961 to provide the benefit of Transfer of Development Rights (TDR) to the land owners
who surrender their lands or sites free of cost for a ny public purpose notified by Government from
time to time.

Hence the Bill,
(L.C.Bill No.9 of 2004)
(Entry 5 of List II of the Seventh Schedule to the Constitution of India.)

XII
Amending Act 06 of 2012. - It is considered necessary to amend the Karnat aka Town and
Country Planning Act, 1961 (Karnataka act 11 of 1963) to provide a provision to levy and collect a fee
of Rs.1.00 Lakh per acre from the private developers for rejuvenation and development of Lakes in
the local planning area with effect from 3 rd October 2009 and also to validate the collection of such fee
in pursuance to the Government letters dated 3 rd October 2009, 4 th May 2010 and 29 th September
2010.
Hence, the Bill.
[L.A. Bill No.36 of 2011, File No. Samvyashae 41 Shasana 2011]
[Entry 18 of List II of the Seventh Schedule to the Constitution of India.]

XIII
Amending Act 57 of 2013. - It is considered necessary to amend the Karnataka
Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963), the Karnataka Municipal
Corporations Ac t, 1976 (Karnataka Act 14 of 1977) and the Karnataka Municipalities Act,
1964 (Karnataka Act 22 of 1964) to provide for,-
(a) Extension of time limit for filing application for regularisation by one year from the
date of commencement of this Amendment Act;
(b) Regularisation of buildings constructed in violation of provisions of law and
building bye law prior to 3rd day of December 2009; and
(c) Reduction of fee/amount for regularisation of such buildings.
Hence the Bill.
[L.A. Bill No. 43 of 2009, File No. Samvyashae 52 Shasana 2009]

[Entries 5 and 18 of List II and 20 of List III of the Seventh Schedule to the
Constitution of
India.]

XIV

Amending Act 67 of 2013. - It is considered necessary to amend the Karnataka Town and
Country Planning Act, 1961, (Karnataka Ac t 11 of 1963) the Karnataka Municipal
Corporations Act, 1976 (Karnataka Act 14 of 1977) and the Karnataka Municipalities Act,
1964 (Karnataka Act 22 of 1964) to provide for,-
(1) extension of time limit for regularization of unauthorized constructions till the date
of promulgation of the Karnataka Town and country Planning and certain other
Laws (Amendment) Ordinance, 2013 (Karnataka Ordinance 2 of 2013); and
(2) empowering the State Government to prescribe the last date for receiving
applications for regularization of unauthorized constructions.
As the matter was urgent and both Houses of the Karnataka State Legislature were not
in session, the Karnataka Town and Country Planning and certain other laws (Amendment)
Ordinance, 2013 (Karnataka Ordinance 2 of 2013) was promulgated on 19.10.2013.
This bill seeks to replace the said ordinance.
Hence the Bill.
[L.A. Bill No. 19 of 2013, File No. Samvyashae 46 Shasana 2013]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]

Amending Act 10 of 2014.-It is considered necessary further to amend the
Karnataka Town and Country Planning Act, 1961 (Karnataka act 11 of 1963) to make
provisions to place the Accounts and Audit report and Annual reports of every planning
Authority before both the Houses of the State Legislature.
Hence, the Bill.
[L.A. Bill No.30 of 2014, File No. Samvyashae 03 Shasana 2014]
[Entry 5 and 18 of List II of the Seventh Schedule to the Constitution of India.]

XVI

Amending Act 38 of 2015. - It is considered necessary to am end the Karnataka
Town and Country planning Act, 1961.-

(i) to regulate the development of land in planned and organized manner;
(ii) to define the 'conurbation boundary';
(iii) to prescribe the minimum infrastructure facilities to be provided by the
owner in layout plans before final approval of layout is granted; and
(iv) Certain other consequential amendments are also made.

Hence, the Bill.

[L.A. Bill No.29 of 2015, File No. Samvyashae 24 Shasana 2015]
[entries 5 and 18 of List II of the Seventh Schedule to the Constitution of India.]

XVII

Amending Act 25 of 2020. - It is considered necessary to amend the Karnataka
Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) to levy premium charges
for grant of an additional floor area ratio in the a reas identified for this purpose in the Zonal
regulations of the master plan and to increase the resources of the Planning Authorities.

As the matter was urgent and both the Houses of the State Legislature were not in
session, the Karnataka Town and Count ry Planning (Second Amendment) Ordinance, 2020
(Karnataka Ordinance 16 of 2020) was promulgated to achieve the above object.
This Bill seeks to replace the above ordinance.
Hence, the Bill.

[L.A. Bill No. 64 of 2020, File No. Samvyashae 74 Shasana 2020]
[ Entries 5 and 18 of List II of the Seventh Schedule to the Constitution of India.]

XVIII

Amending Act 34 OF 2020. - It is considered necessary to amend the Karnataka
Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) to facilitate dispos al of
sites by registration, by the developers in phased manner in the ratio of 40:30:30 by fully
developing sites in each phase with all infrastructure and also to provide for single plot
development subject to such conditions specified for disposal. Care is also taken to protect
the interest of the purchaser of sites. Certain consequential amendments are also made.
As the matter was urgent and both the Houses of the State Legislature were not in
session, the Karnataka Town and Country Planning (Ame ndment) Ordinance, 2020
(Karnataka Ordinance 09 of 2020) was promulgated to achieve the above object.
This Bill seeks to replace the said Ordinance.
Hence the Bill.

[L.A. Bill No. 62 of 2020, File No. Samvyashae 71 Shasana 2020]
[Entries 5 and 18 of List II of the Seventh Schedule to the Constitution of India.]

XIX
Amending Act 46 OF 2020. - It is considered necessary to amend the Karnataka
Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) to make a deemed
provision for change of land use from the master plan whenever any land is procured by the
planning Authority, Local Authority, Karnataka Housing Board, Karnataka Slum Development
Board, Karnataka Industrial Area Development Board, Karnataka Small Scale Industries
Development Corporation or Rajiv Gandhi Rural Housing Corporation limited for any public
purpose.

Hence, the Bill.

[L.A. Bill No. 11 of 2020, File No. Samvyashae 11 Shasana 2020]
[Entries 5 and 18 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 487 in part-IVA dated: 20.10.2020]

Amending Act 47 of 2020. - It is considered necessary to amend the Karnataka
Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) to ensure participation of
the Urban Local Bodies in preparation of the Master plans and to prepare land use maps at
the ward level.

Hence, the Bill.

[L.A. Bill No. 31 of 2020, File No. Samvyashae 36 Shasana 2020]
[Entries 5 and 18 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 489 in part-IVA dated:
20.10.2020]

XXI

Amending Act 31 of 2021. - It is considered necessary to amend the Karnataka
Town and Country Planning Act, 1961, to,-
(i) overcome ambiguity and inconsistency in the Act and to specify the Town and
Country Planning officer for carrying out the provisions of the Act with respect to the
preparation of master plan in areas where local authority is declared as planning authority;
(ii) empower and enable the Local Authority and to maintain the object of the Act
and to regulate the developments during the preparation of master plan where planning
authority is not constituted;
(iii) empower and enable the Director of Town and Country planning to maintain
the object of the Act in the areas other than local planning areas and to regulate
development in such areas;

(iv) encourage speedy land acquisition for infrastructure works and to simplify the
issuance of TDR for private property given for such projects as announced i n 2021 -2022
budget; and
(v) facilitate disposal of sites by registration by the developers in phased manner
in the ratio of 40:60 viz. 40 percent of sites on provisional approval of the layout and
remaining 60 percent after fully developing sites with all inf rastructure and care is also taken
to protect the interest of the purchaser of site, subject to registration of mortgage of corner

sites in favour of the planning authority, which shall be released after completion of all
developments of the layout.
As the matter was urgent and both the Houses of the State Legislature were not in
session, the Karnataka Town and Country Planning (Amendment) Ordinance, 2021
(Karnataka Ordinance 06 of 2021) and the Karnataka Town and Country Planning (Second
Amendment) Ordinan ce, 2021 (Karnataka Ordinance 07 of 2021) were promulgated to
achieve the above object.
This Bill seeks to replace the above ordinances.
Hence, the Bill.
[L.A. Bill No. 33 of 2021, File No. Samvyashae 36 Shasana 2021]
[Entry 5 and 18 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 818 in part-IVA dated: 07.10.2021]

XXII

Amendment Act 39 of 2025:- The population of Mysuru City as per
2011 census is 8,93,062 and the population of the local planning area is
16,96,577. Currently the growth of the city indicates the city attaining a
population and status of a metropolitan city.
The budget and other activities of the Mysuru Urban Development
Authority have been expanding to a large exten t. The Authority is facing
complex challenges due to fast growth and large scale developments.
Therefore it is essential to enact a separate act for Mysuru Urban
Development Authority in lines with the Bangalore Development Authority
Act for effective admi nistration and management of the financial resources
of the Authority.
Co-ordinated planning and development within the local planning area
is necessary for speedy implementation of the schemes of the Authority,
Central and State Government requiring legi slation, which complements the
growth and development of the fast growing urban area.
Hence, the Bill.
[L.A. Bill No.54 of 2024, File No. SAMVYASHAE 66 SHASANA 2024]
[Entries 5 and 18 of List II of the Seventh Schedule to the Constitution of
India.]

[Published in Karnataka Gazette Extra -ordinary No.278 in part -IVA
dated:14.05.2025]

XXIII
Amendment A ct 61 of 2025 :- It is considered necessary to amend
the following Acts for decriminalising and rationalising offences and to
further enhance trust -based governance for ease of living and doing
business, namely:-
1. the Bangalore Water Supply and Sewerage) Act, 1964 (Karnataka Act 36
of 1964);
2. the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act
34 of 1987);
3. the Karnataka Agricultural produce marketing (Regulation and
Development) Act, 1966 (Karnataka Act 27 of 1966);
4. In the Karnataka Warehouse Act, 1961 (Karnataka Act 11 of 1962);
5. the Karnataka Tourism Trade (Facilitation and Regulation) Act, 2015
(Karnataka Act 21 of 2015);
6. the Karnataka Industrial Areas Development Act, 1966 (Karnataka Act 18
of 1966);
7. the Karnataka Gram Swaraj and Panchayatharaj Act, 1993 (Karnataka
Act 14 of 1993);
8. the Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(Karnataka Act 9 of 2013);
9. the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964);
10. the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of
1977);
11. the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11
of 1963) ;and
12. the Karnat aka Industries (Facilitation) Act, 2002 (Karnataka Act 45 of
200
Hence, the Bill.

[L.A. Bill No. 59 of 2025, File No. SAMVYASHAE 65 SHASANA 2025]

[Entries 5, 6, 28, 32 of List II and entry 20 of List III of the Seventh Schedule
to the Constitution of India]
[Published in K arnataka Gazette Extra -ordinary No.577 in part -IVA
dated:12.09.2025]

XXIV
Amendment Act 67 of 2025:- It is considered necessary to further
amend the Karnataka Town and Country Planning Act, 1961 (Karnataka Act
11 of 1963), the Karnata ka Urban Development Authorities Act, 1987
(Karnataka Act 34 of 1987) and the Mysuru Development Authorities Act,
2024 (Karnataka Act 39 of 2025) to make provisions for the establishment of
the Commissionerate, appointment of Commissioner and to specify th e
powers and duties of the Commissioner, as the office of the Director of Town
and Country Planning has been renamed as the Commissionerate of Urban
Development Authorities and Town and Country Planning vide Government
Order No: UDD: 212 NAYOSE 2023 Dated: 7.11.2023 and to make
provisions in the Karnataka Town and Country Planning Act, 1961 for the
Greater Bengaluru Authority to act as a Planning Authority.
Hence, the Bill.
[L.A. Bill No. 55 of 2025, File No. SAMVYASHAE 61 SHASANA 2025]
[Entry 5 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra -ordinary No.588 in part -IVA
dated:12.09.2025]

1 [KARNATAKA ACT]1 No. 11 OF 1963
(First published in the 1[Karnataka Gazette]1 on the Twenty-eighth day of March, 1963.)
THE 1[KARNATAKA]1 TOWN AND COUNTRY PLANNING ACT, 1961
(Received the assent of the President on the Eighth day of March, 1963.)
(As amended by Karnataka Acts 14 of 1964, 2 of 1968, 12 of 1976,
39 of 1985, 34 of 1987, 2 & 17 of 1991, 8 of 1994, 18 of 2003, 23 of 2004, 1 o f 2005, 1
of 2007, 2 of 2007, 6 of 2012 , 57 of 2013, 67 of 2013, 10 of 2014, 38 of 2015 ,25 of 2020
,34 of 2020, 46 of 2020,47 of 2020, 31 of 2021, 39 of 2025 and 61 of 2025 and 67 of 2025)

An Act to provide for the regula tion of planned growth of land use and development and
for the making and execution of town planning schemes in the 1[State of Karnataka]1.
WHEREAS it is necessary and expedient,—
(i) to create conditions favourable for planning and replanning of the urba n and rural
areas in the 1[State of Karnataka]1, with a view to providing full civic and social amenities for
the people in the State,
(ii) to stop uncontrolled development of land due to land speculation and profiteering in
land,
(iii) to preserve and i mprove existing recreational facilities and other amenities
contributing towards balanced use of land; and
(iv) to direct the future growth of populated areas in the State, with a view to ensuring
desirable standards of environmental health and hygiene, a nd creating facilities for the
orderly growth of industry and commerce, thereby promoting generally standards of living in
the State;
AND WHEREAS in order to ensure that town planning schemes are made in a proper
manner and their execution is made effective, it is necessary to provide that a local authority
shall prepare a development plan for the entire area within its jurisdiction;
AND WHEREAS it is necessary and expedient to consolidate and amend the law relating to
town planning for the aforesaid and other purposes hereinafter appearing;
BE it enacted by the 1[Karnataka State]1 Legislature in the Twelfth Year of the Republic of
India as follows:—
1. Adapted by the Karnataka Adaptation of laws order 1973 w.e.f. 1.11.1973.
CHAPTER I
PRELIMINARY
1. Short ti tle, extent and commencement. —(1) This Act may be called the
1[Karnataka]1 Town and Country Planning Act, 1961.
1. Adapted by the Karnataka Adaptation of laws order 1973 w.e.f. 1.11.1973.
(2) It shall extend to the whole of the 1[State of Karnataka]1.
1. Adapted by the Karnataka Adaptation of laws order 1973 w.e.f. 1.11.1973.
(3) It shall come into force on such 1[date]1 as the State Government may, by notification,
appoint.
1. Act came into force on 15.1.1965 by Notification No. PLM 60 MNP 63 dt. 31.12. 1964. Text of the notification is at
the end of the Act.
2. Definitions.— In this Act, unless the context otherwise requires,—
1[(1) ‘agriculture’ includes horticulture, farming, growing of crops, fruits, vegetables,
flowers, grass, fodder, trees or any k ind of cultivation of soil, breeding and keeping of
livestock including cattle, horses, donkeys, mules, pigs, fish, poultry and bees, the use of
land which is ancillary to the farming of land or any purpose aforesaid, but shall not include
the use of any l and attached to a building for the purposes of garden to be used along with
such building; and ‘agricultural’ shall be construed accordingly;
(1a) ‘Board’ means the State Town Planning Board constituted under this Act;

(1b) ‘commerce’ means carrying on any trade, business or profession, sale or exchange
of goods of any type whatsoever, the running of, with a view to make profit, hospitals,
nursing homes, infirmaries, saris, educational institutions, hotels, restaurants, boarding
houses not attached to educational institutions; and ‘commercial’ shall be construed
accordingly;
1[(1bb) "Commissionerate" means the Urban Development Authorities and Town and
Country Planning Commissionerate headed by a Commissioner, appointed under section
2A;]1
1. Substituted by Act 67 of 2025 w.e.f. …………..
1[(1-ba) "conurbation boundary" means the boundary within which the different land use
zones for developments are proposed in the Master Plan for the plan period.]1
1. Inserted by Act 38 of 2015 w.e.f 10.09.2015.
(1c) ‘development’ with its grammatical variations, means the carrying out of building,
engineering, mining, or other operations in, on, over or under land or the making of any
material change in any building or land, or in the use of any building or land and includes
sub-division of any land;
2[(1d) xxx]2]1
1. Inserted by Act 14 of 1964 w.e.f. 26.03.1964.
2. Clause (1d) Omitted by Act 1 of 2005 w.e.f. 14.02.2005.
1[(1e)]1 “Director” means the Director of Town Planning appointed under section 3;
1. Re-numbered by Act 14 of 1964 w.e.f. 26.03.1964.
1[(1ea) "Heritage Building" means a building possessing architectural, aesthetic, historic
or cultural values which is declared as heritage building by the Planning Authority or any
other competent authority within whose jurisdiction such building is situated;
(1eb) "Heritage Precinct" means an area comprising heritage building or buildings and
precincts thereof or related places declared as such by the Planning Authority or any other
Competent Authority within whose jurisdiction such area is situated.]1
1. Inserted by Act 1 of 2005 w.e.f. 14.02.2005.
1["(1f) 'industry' includes the carrying on of any manufacturing process as defined in the
Factories Act, 1948 ( Central Act 63 of 1948), and 'industrial' shall be construed
accordingly;]1
1. Inserted by Act 14 of 1964 w.e.f. 26.03.1964.
(2) “land” includes benefits arising out of land and things attached to the earth or
permanently fastened to anything attached to the earth;
(3) “land use” means the major use to which a plot of land is being used on any specified
date;
1[(3a) ‘local authority’ means a municipal corporation, municipal council, 2[XXX]2
3[Town Panchayat or Grama Panchayat] 3; and a local authority is a ‘local authority
concerned’ if any land within its local limits falls in the area of a plan prepared or to be
prepared under this Act;]1
1. Inserted by Act 14 of 1964 w.e.f. 26.03.1964
2. Omitted by Act 23 of 2004 w.e.f. 3.06.2004
3. Substituted by Act 23 of 2004 w.e.f. 3.06.2004.

1[(3-b) “Master Plan” means a plan for the development or re -development of the
area within the jurisdiction of a planning authority;]1

1. Inserted by Act 1 of 2005 w.e.f. 14.02.2005

(4) “notification” means a notification published in the official Gazette;
(5) “owner” includes any person for the time being receiving or entitled to receive,
whether on his own account or as agent, trustee, guardian, manager, or receiver for another
person, or for any religious or charitable purpose, the rents or profits of the property in
connection with which it is used;

1[(6) “Planning Area’ means any area declared to be 2[or included in] 2 a local planning
area under this Act;
1. Section 6 and 7 substituted by Act 14 of 1964 w.e.f. 26.03.1964.
2. Inserted by Act 17 of 1991, w.e.f. 19.04.1991.
(7) ‘Planning Authority’ means,—

(a) in the case of—
1[ 2[(i) the Local Planning area comprising the Greater Bengaluru Area, the Greater
Bengaluru Authority;]2 ]1
1. Substituted by Act 12 of 1976 w.e.f. 20.12.1975.
2. Substituted by Act 67 of 2025 w.e.f. …………..
1[(ia) the local planning area

Excerpt shown. Open the full act in Lexace.

‹ Prev All Karnataka acts Next ›