Section 40(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
(1)The Government may, by notification, declare that with effect from such date as may be specified in the notification, the Authority shall be dissolved:Provided that, no such declaration shall be made by the Government unless, a resolution to that effect has been moved in and passed by both Houses of the State Legislature.
