Section 27(2) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
(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 Authority with the following modifications, that is to say,-(a)the Government may appoint any officer of the Government or of the Authority 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 Authority , and references to " the State Government" in section 6,7,8,14, 15, 16 and 17 of that Act shall be deemed to be references to the Authority.
