Section 23 in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018
23. Application of the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 to the Authority Premises.
(1)Subject to the provisions of sub-section (2), the State Government, may by notification provide from such date as may be specified in the notification that the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 (Karnataka Act 32 of 1974) shall apply to premises belonging to, vesting in, or leased by, the Authority as that Act applies in relation to public premises.(2)On a notification being issued under sub-section (1) and the rules made thereunder the provisions of the said Act shall apply to the premises of the Authority with the following modifications, that is to say, -(a)the State Government may appoint any officer of the State Government or of the Authority as it thinks fit, to be the competent officer for the purposes of the aforesaid Act; and(b)reference to "Public Premises" in that Act and those rules made thereunder shall be deemed to be references to premises of the Authority and reference to the State Government in sections 6, 7, 8, 14, 15, 16 and 17 of that Act shall be deemed to be references to the Authority.
