Bangalore Development Authority (Amendment) Act, 2005*
| [Karnataka Act No. 19 of 2005] | [30th May, 2005] |
An Act further to amend the Bangalore Development Authority Act, 1976.
Whereas it is expedient further to amend the Bangalore Development Authority Act, 1976 (Karnataka Act 12 of 1976) for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the fifty-sixth year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th day of May, 2005 and First published in the Karnataka Gazette Extra-ordinary on the 1st day of June, 2005
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend section 10 of the Bangalore Development Authority Act, 1976 to empower the Commissioner, Bangalore Development Authority, to sanction estimates upto rupees fifty lakhs and to empower Bangalore Development Authority, where the amount exceeds rupees fifty lakhs but does not exceed such amount as may be specified by the State Government by notification.
Hence the Bill.
(LA Bill No. 7 of 2005)
(Entry 5 of list II of Seventh Schedule to the Constitution of India.)
1. Short title and commencement.- (1) This Act may be called the Bangalore Development Authority (Amendment) Act, 2005.
(2) It shall come into force at once.
2. Amendment of Section 10.- In Section 10 of the Bangalore Development Authority Act, 1976 (Karnataka Act 12 of 1976) in sub-section (1) and (2), for the words "twenty lakhs", the words "fifty lakhs" shall be substituted.