Karnataka act 022 of 2001 : Karnataka Land Reforms (Amendment) Act, 2001

Preamble

Karnataka Land Reforms (Amendment) Act, 2001*

[Karnataka Act No. 22 of 2001][24th August, 2001]

An Act further to amend the Karnataka Land Reforms Act, 1961.

Whereas it is expedient further to amend the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962) 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 24th day of August, 2001 and First published in the Karnataka Gazette Extra-ordinary on the 25th day of August, 2001

SOR Statement of Objects and Reasons

STATEMENT OF OBJECTS AND REASONS

(As appended to at the time of introduction)

It is considered necessary to amend the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962),-

(i) to provide for registration of the tenant alongwith his or her living spouse as joint occupants.

(ii) to remove the time limit for grant of land under section 77A of the Act.

Hence the Bill.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Karnataka Land Reforms (Amendment) Act, 2001.

(2) It shall come into force on such 1[date] as the State Government may, by notification, appoint.

1. This Act come into force on the 27th August 2001, vide Notification No. RD 23 LRA 2001.

Section 2. Amendment of section 77A

2. Amendment of section 77A.- In section 77A of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962) in sub-section (1), the words, brackets and figures "within one year from the date of commencement of the Karnataka Land Reforms (Amendment) Act, 1997" shall be and shall be deemed always to have been omitted.

SECTIONS