Section 6(1) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
(1)For the purpose of regularisation of unauthorised constructions, the State Government may by notification appoint an officer not below the rank of a K.A.S. Group-A Senior Scale officer to be a Competent Authority for such area or areas as may be specified by it, and two or more Competent Authorities may be appointed in respect of the same areas..
