Section 43 in Karnataka Lake Conservation and Development Authority Act, 2014
43. Bar of jurisdiction.
- Whenever any instrument, implement, machinery, device, tool, boat, vehicle or any other-property is seized under section 16, the Authorized officer under section 18 or the Chief Executive officer under section 20 or the Sessions Judge hearing appeal under section 21 shall have powers to exercise in accordance with the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) or in any other law for the time being in force and no other officer, Court, Tribunal or Authority shall have jurisdiction to make any order with regard to the custody, possession, delivery, disposal or distribution of such property.
