Section 14(f) in Karnataka Industrial Areas Development Act, 1966
(f)(i)to allot to suitable persons [premises or parts thereof] [Substituted by Act 19 of 2000 w.e.f. 25.5. 2000] including residential tenements in the industrial areas established or developed by the Board;(ii)to modify or rescind such allotments, including the right and power to evict the allottees concerned on breach of any of the terms or conditions of their allotment;(iii)[ to resume possession of premises or part thereof including residential tenements in the industrial area, or industrial estate in the manner provided in section 34B.] [Inserted by Act 19 of 2000 w.e.f. 25.5.2000]
