Section 23(2) in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018
(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.
