Section 5 in Karnataka Industrial Areas Development Act, 1966
5. Establishment and incorporation.
- For the purposes of securing the establishment of industrial areas in the [State of Karnataka] [ Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] and generally for promoting the rapid and orderly establishment and development of industries [and for providing industrial infrastructural facilities and amenity] [Inserted by Act 11 of 1997 w.e.f. 18.8.1997.] in industrial areas in the [State of Karnataka] [ Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.], there shall be established by the State Government by notification a Board by the name of the [Karnataka Industrial Areas Development Board] [ Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.].(2)The said Board shall be a body corporate with perpetual succession and a common seal, and may sue and be sued in its corporate name, and shall subject to the provisions of this Act and the rules made thereunder be competent to acquire, hold and dispose of property, both movable and immovable, and to contract and do all things necessary for the purposes of this Act.
