Section 2(1) in The Karnataka Information Technology Investment Regions Act, 2010
(1)"Authority" means the Karnataka Industrial Area Development Board constituted under the Karnataka Industrial Area Development Act, 1966( Karnataka Act, 18 of 1966), the Karnataka Housing Board constituted under the Karnataka Housing Board Act, 1962, (Karnataka Act, 10 of 1993) and such other Authority or Board, by whatever name called, empowered to acquire land;
