Bangalore Metropolitan Region Development Authority (Amendment) Act, 2005*
| [Karnataka Act No. 8 of 2005] | [23rd March, 2005] |
An Act further to amend the Bangalore Metropolitan Region Development Authority Act, 1985.
Whereas, it is expedient further to amend the Bangalore Metropolitan Region Development Authority Act, 1985 (Karnataka Act 39 of 1985), 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 23rd day of March, 2005 and First published in the Karnataka Gazette Extra-ordinary on 23rd day of March, 2005
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend the Bangalore Metropolitan Region Development Authority Act, 1985, to confine the jurisdiction of the Bangalore Metropolitan Development Authority to Bangalore urban and rural districts by deleting Malur taluk of Kolar district from Bangalore Metropolitan region.
Hence the Bill.
(LA Bill No. 1 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 Metropolitan Region Development Authority (Amendment) Act, 2005.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the Bangalore Metropolitan Region Development Authority Act, 1985, in clause (c), for the words "Malur Taluk of Kolar District", the words "Bangalore Rural District" shall be substituted.