Section 22(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
(1)Notwithstanding anything contained in any law for the time being in force, except with the previous permission of the Authority, no authority or person shall undertake any development within the Sangolli Rayanna Kshetra of the types as the Authority may from time to time specify by notification published in the Official Gazette.
