Section 26 in Karnataka Industrial Areas Development Act, 1966
26. Non-application of [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Act 22 of 1961 to Board premises.
- The [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Rent Control Act, 1961,-(a)shall not apply to any premises belonging to or vesting in the Board under or for the purposes of this Act;(b)shall not apply as against the Board to any tenancies or like relationship created by the Board in respect of any such premises;(c)but shall apply to any premises let to the Board.
