Karnataka Village Offices Abolition (Amendment) Act, 2003*
| [Karnataka Act No. 22 of 2003] | [7th May, 2003] |
An Act further to amend the Karnataka Village Offices Abolition Act, 1961.
Whereas it is expedient further to amend the Karnataka Village Offices Abolition Act, 1961 (Karnataka Act 14 of 1961) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty fourth year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th day of May, 2003 and First published in the Karnataka Gazette Extra-ordinary on the 9th day of May, 2003
STATEMENT OF OBJECTS AND REASONS
Sub-section (3) of section 5 and section 7A of the Karnataka Village Offices Abolition Act, 1961 prohibits transfer of re-granted land within a period of 15 years from the date of commencement of section 1 and section 7A of the Karnataka Village Offices Abolition (Amendment) Act, 1978. They have come into force with effect from 7.8.1978. The fifteen years period has already expired in the year 1993. Farmers are selling their land and thereby loosing their lands which were granted to them by the Government earlier. Therefore, in order to safeguard the interest of the farmers it is considered necessary to amend the said Act to prohibit transfer of re-granted land for a period of fifteen years from the date of re-grant made on or after the commencement of the Karnataka Village Offices Abolition (Amendment) Act, 2003.
Hence the Bill.
[LC Bill No. 1 of 2003]
[Entry 18 and 41 of List-II of Seventh Schedule to the Constitution of India]
1. Short title and commencement.- (1) This Act may be called the Karnataka Village Offices Abolition (Amendment) Act, 2003.
(2) It shall come into force at once.
2. Amendment of section 5.- In sub-section (3) of section 5 of the Karnataka Village Offices Abolition Act, 1961 (Karnataka Act 14 of 1961) (hereinafter referred to as the principal Act) for the words, brackets and figures "for a period of fifteen years from the date of commencement of section 1 of the Karnataka Village Offices Abolition (Amendment) Act, 1978" the words "for a period of fifteen years from the date of regrant made on or after the date of commencement of the Karnataka Village Offices Abolition (Amendment) Act, 2003" shall be substituted.
3. Amendment of section 7A.- In sub-section (1) of section 7A of the principal Act, for the words "for a period of fifteen years from the date of commencement of this section", the words "for a period of fifteen years from the date of regrant made on or after the date of commencement of the Karnataka Village Offices Abolition (Amendment) Act, 2003" shall be substituted.