Karnataka Irrigation (Amendment) Ordinance, 2003*
| [Karnataka Ordinance No. 2 of 2003] | [6th June, 2003] |
An Ordinance further to amend the Karnataka Irrigation Act, 1965.
Whereas the Karnataka Legislative Council is not in session and the Governor of Karnataka is satisfied that the circumstances exist which render it necessary for him to take immediate action further to amend the Karnataka Irrigation Act, 1965 for the purposes hereinafter appearing:
Now, therefore in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Karnataka is pleased to promulgate the following Ordinance, namely:-
* (Promulgated by the Governor of Karnataka in the 54th year of the Republic of India and First published in the Karnataka Gazette Extra-ordinary on the 6th day of June, 2003)
1. Short title and commencement.- (1) This Ordinance may be called the Karnataka Irrigation (Amendment) Ordinance, 2003.
(2) It shall come into force at once.
2. Insertion of section 27A.- After section 27 of the Karnataka Irrigation Act, 1965 (Karnataka Act 16 of 1965), the following section shall be inserted, namely:-
"27A. Restriction on alienation of Irrigation land.- Notwithstanding anything contained in any other law for the time being force, after commencement of construction of field channel to irrigate any land from any irrigation work being a major or medium irrigation project, no owner of such land shall, for a period of ten years from a date notified by the State Government in this behalf, transfer the land by way of sale, lease mortgage or exchange without the prior permission of the Irrigation Officer."