Section 2(vi) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
(vi)the State Government and the Government of Andhra Pradesh jointly, and under the management or administrative control of the Tungabhadra Board constituted by the Government of India under subsection (4) of section 66 of the Andhra State Act, 1953 (Central Act 30 of 1953).
