Section 25(1) in Karnataka Industrial Areas Development Act, 1966
(1)The State Government, may by notification provide from such date as may be specified in such notification that the [Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974] [Substituted by Act 19 of 1987 w.e.f. 4.5.1987] shall apply to premises belonging to, vesting in, or leased by, the Board as that Act applies in relation to public premises, but subject to the provisions of sub-section (2).
