Preamble
Karnataka Land Reforms (Amendment) Act, 2005*
| [Karnataka Act No. 7 of 2005] | [19th March, 2005] |
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-sixth year of Republic of India, as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
By inserting a proviso to sub-section (1-A) of section 109 of the Karnataka Land Reforms Act, 1961, the Deputy Commissioners were empowered to exercise the powers of the State Government to grant exemptions to an extent not exceeding half hectare of land. It is now considered necessary to retain the said power of the State Government in respect of the areas under Bangalore Rural District and Bangalore District.
Hence the Bill.
(LA Bill No. 3 of 2005)
(Entry 18 of list II 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, 2005.
(2) It shall come into force at once.
Section 2. Amendment of section 109
2. Amendment of section 109.- In the proviso to sub-section (1-A) of section 109 of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), for the words "the Deputy Commissioner may", the words "the Deputy Commissioner other than the Deputy Commissioner of Bangalore Rural District and the Deputy Commissioner of Bangalore District, may" shall be substituted.