Karnataka act 034 of 2003 : Karnataka Land Reforms (Amendment) Act, 2003

Preamble

Karnataka Land Reforms (Amendment) Act, 2003*

[Karnataka Act No. 34 of 2003][20th August, 2003]

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-fourth year of Republic of India, as follows:-

* Received the assent of the Governor on the 20th day of August, 2003 and First published in the Karnataka Gazette Extra-ordinary on the 20th day of August, 2003

SOR Statement of Objects and Reasons

STATEMENT OF OBJECTS AND REASONS

Sub-section (1) of section 77 of the Karnataka Land Reforms Act, 1961 provides for grant of surplus land to,-

(a) land less persons whose gross annual income does not exceed rupees four thousand eight hundred and ex-military personnel whose annual income does not exceed rupees twelve thousand [clause (iv)];

(b) other persons residing in villages in the same Panchayat and whose gross annual income does not exceed rupees two thousand [clause (vi)].

It is considered necessary to amend the law and to provide in one clause for grant of land to landless persons or other persons residing in villages in the same Panchayat area whose gross annual income does not exceed rupees twenty thousand and to ex-military personnel whose gross annual income does not exceed rupees twenty-two thousand.

Hence the Bill.

[L.A. Bill No. 14 of 2003]

[Entry 18 of List-III of Seventh Schedule to the Constitution of India]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Karnataka Land Reforms (Amendment) Act, 2003.

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

1. The Act has come into force on 1st day of November 2003, vide Notification No. RD 8 LRA 2001 (Part) dated 30.10.2003.

Section 2. Amendment of section 77

2. Amendment of section 77.- In sub-section (1) of section 77 of the Karnataka Land Reforms Act, 1961,-

(i) for clause (iv), the following shall be substituted, namely:-

"(iv) landless persons or other persons residing in villages in the same Panchayat area whose gross annual income does not exceed rupees twenty thousand and ex-military personnel whose gross annual income does not exceed rupees twenty-two thousand."

(ii) clause (vi) shall be omitted.

SECTIONS