Karnataka Town and Country Planning (Amendment) Act, 2005*
| [Karnataka Act No. 2 of 2007] | [16th February, 2007] |
An Act further to amend the Karnataka Town and Country Planning Act, 1961.
Whereas it is expedient further to amend the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) 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 16th day of February, 2007 and First Published in the Karnataka Gazette Extra-Ordinary on the 20th Day of February, 2007,
STATEMENT OF OBJECTS AND REASONS
Amending Act 2 of 2007.- It is considered necessary to amend the Town and Country Planning Act, 1961 to provide the benefit of Transfer of Development Rights (TDR) to the land owners who surrender their lands or sites free of cost for any public purpose notified by Government from time to time.
Hence the Bill,
(L.C. Bill No. 9 of 2004)
(entry 5 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 Town and Country Planning (Amendment) Act, 2005.
(2) It shall come into force at once.
2. Amendment of section 14B.- In section 14B of the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963), in the Explanation, in clause (a), after sub-clause (iii), the following shall be inserted, namely:-
(iv) Any other purpose notified by the State Government from time to time."