Karnataka Improvement Boards (Amendment) Act, 2001*
| [Karnataka Act No. 12 of 2001] | [10th April, 2001] |
An Act further to amend the Karnataka Improvement Boards Act, 1976.
Whereas it is expedient further to amend the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty second year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th day of April, 2001 and First Published in the Karnataka Gazette Extra-ordinary on the 11th day of April, 2001
STATEMENT OF OBJECTS AND REASONS
(As appended to at the time of introduction)
It is considered necessary to amend the Karnataka Improvements Boards Act, 1976 (Karnataka Act 11 of 1976) to incorporate section 37A to provide for Bulk allotment of lands to Group Housing Societies in Bagalkot Town which is being submerged due to rising height of Almatti Dam.
Hence the Bill.
1. Short title and commencement.- (1) This Act may be called the Karnataka Improvement Boards (Amendment) Act, 2001.
(2) It shall come into force at once.
2. Insertion of new section 37A.- After Section 37 of the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976), the following shall be inserted, namely:-
37A. Power of the Bagalkot Town Development Authority to make bulk allotment.- Notwithstanding anything contained in this Act or development scheme sanctioned under this Act, the Bagalkot Town Development Authority may, subject to any restriction, condition and limitation as may be prescribed, make bulk allotment by way of sale, lease or otherwise of any land which belongs to it or is vested in, or acquired by it, for the purpose of any development scheme,-
(i) to the State Government; or
(ii) to the Central Government; or
(iii) to any Corporation, Body or Organisation owned or controlled by the Central Government or the State Government; or
(iv) to any Housing Co-operative Society registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959); or
(v) to any society registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960); or
(vi) to a trust create wholly for the charitable, educational or religious purpose;
Provided that prior approval of the Government shall be obtained for allotment of land to any category listed above except category (i)."