Section 39(1) in Karnataka Krishna Basin Development Authority Act, 1992
(1)The provisions of this Act shall have effect notwithstanding anything in the Code or any other law, but save as expressly provided in this Act, the provisions of the Code shall in so far as they are not inconsistent with the provisions of this Act apply to the proceedings before a Special Court and for the purposes of the said provisions of the Code, the Special Court shall be deemed to be a Court of Session and the persons conducting a prosecution before a Special Court shall be deemed to be a Public Prosecutor.
