Karnataka Land Reforms (Second Amendment) Act, 2005*
| [Karnataka Act No. 17 of 2005] | [23rd May, 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:-
* Received the assent of the Governor on the 23rd day of May, 2005 and First published in the Karnataka Gazette Extra-ordinary on the 28th day of May, 2005
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to provide for an appeal to the Revenue Appellate Tribunal from an order passed by the Deputy Commissioner or an Officer authorised under sub-section (1) of section 77A by suitably amending sub-section (2) of section 118 of the Act.
Hence the Bill.
(LA Bill No. 8 of 2005)
(Entry 18 of list II of Seventh Schedule to the Constitution of India.)
1. Short title and commencement:- (1) This Act may be called the Karnataka Land Reforms (Second Amendment) Act, 2005.
(2) It shall come into force at once.
2. Amendment of Section 118:- In section 118 of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), in sub-section (2), after the words, figures and brackets "sub-section (1) of section 77" the words, figures, brackets and letters" or sub-section (1) of section 77A" shall be inserted.