Section 25 in Karnataka Industrial Areas Development Act, 1966
25. Application of [Karnataka Act 32 of 1974] [Substituted by Act 19 of 1987 w.e.f. 4.5.1987] to Board premises.
(1)The State Government, may by notification provide from such date as may be specified in such notification that the [Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974] [Substituted by Act 19 of 1987 w.e.f. 4.5.1987] shall apply to premises belonging to, vesting in, or leased by, the Board as that Act applies in relation to public premises, but subject to the provisions of sub-section (2).(2)On a notification being issued under sub-section (1), the aforesaid Act and the rules made thereunder shall apply to the premises of the Board with the following modifications, that is to say:-(a)the State Government may appoint any officer whether under the Government or the Board, as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;(b)reference to "public premises" in that Act and those rules shall be deemed to be references to premises of the Board, and references to "the State Government" in sections 6, 7, 8,[14, 15, 16 and 17] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] of that Act shall be deemed to be references to the Board.
