Section 22(1) in The Karnataka Tank Conservation and Development Authority Act, 2014
(1)Notwithstanding anything contained in the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974 (Karnataka Act 32 of 1974) any person who is found to be unauthorizedly occupying any tank land or part thereof may, without prejudice to any other action that may be taken against him under any other provisions of the Act, or any other law for the time being in force, be summarily evicted by the Designated Officer or any other officer authorised by the authority in this behalf:Provided that no person shall be evicted under this sub-section without giving a reasonable opportunity of being heard.
