Karnataka Land Revenue and Certain Other Laws (Amendment) Act, 20071
| [Karnataka Act 17 of 2007] | [11th May, 2007] |
An Act further to amend the Karnataka Land Revenue Act, 1964 and certain other laws in the State of Karnataka
Be it enacted by the Karnataka State Legislature in the Fifty-eighth year of the Republic of India, as follows-
1 Vide Karnataka Gazette, Extra., dated 11th day of May, 2007.
1. Short title and commencement.- (1) This Act may be called the Karnataka Land Revenue and Certain Other Laws (Amendment) Act, 2007.
(2) It shall be deemed to have come into force from Fifth day of January, 2007.
* * *
16. Amendment of the Hindu Religious Institutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001).- In the Hindu Religious Institutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 1997), in Section 63.-
(i) In the heading for the word "Commissioner" the words "Regional Commissioner" shall be substituted;
(ii) In sub-section (1), for the word "Commissioner" in the two places where they occur the words "Regional Commissioner" shall be substituted;
(iii) In sub-section (2), for the word "Commissioner" in the two places where they occur the words "Regional Commissioner" shall be substituted.