Karnataka Land Reforms (Amendment) Act, 2004*
| [Karnataka Act No. 18 of 2004] | [6th March, 2004] |
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-fifth year of Republic of India, as follows:-
* Received the assent of the Governor on the 6th day of March, 2004 and First published in the Karnataka Gazette Extra-ordinary on the 10th day of March, 2004
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend section 109 of the Karnataka Land Reforms Act, 1961 to provide for the Deputy Commissioners to grant exemption under the said section to an extent not exceeding half hectare of land.
Hence the Bill.
[L.C. BILL No. 9 OF 2004]
(Entry 18 of List II of the Seventh Schedule to the Constitution of India)
1. Short title and commencement.- (1) This Act may be called the Karnataka Land Reforms (Amendment) Act, 2004.
(2) It shall come into force at once.
2. Amendment of section 109.- After sub-section (1-A) of section 109 of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), the following proviso shall be inserted, namely:-
"Provided that the Deputy Commissioner may subject to the restrictions and the manner specified in this sub-section exercise the power of the State Government to grant exemptions to an extent not exceeding half hectare of land."