Section 18 in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018
18. Heritage sites.
(1)Notwithstanding any custom, tradition, practice or terms of any trust created and subsisting under any law for the time being in force, the full control, ownership, management and superintendence of all or any of the heritage sites specified in the Schedule if not already vested in the State Government shall be acquired by the State Government in accordance with the Right to Fair Compensation and Transperancy in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013) and rules made thereunder by the State Government. Such land shall thereafter be transferred to the Authority from the date of notified by the State Government:Provided that the land acquired under this Act shall be deemed to have been acquired for public purpose under the Right to Fair Compensation and Transperancy in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013).(2)The State Government may by general or special order make transitory provision, if in the opinion of the State Government; it is expedient to do so.
