KARNATAKA ACT NO 39 OF 2013
THE KARNATAKA REPEALING OF CERTAIN ENACTMENTS AND REGIONAL LAWS ACT, 2013
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
1. Short title and commencement
2. Definitions
3. Repeal of certain enactments and Regional Laws
4. Savings
FIRST SCHEDULE
SECOND SCHEDULE
THIRD SCHEDULE
STATEMENT OF OBJECTS AND REASONS
Act 39 of 2013.- The Government had constituted One-man Committee under the Chairmanship of Sri K.R.Chamayya, Former Vice-Chairman, Karnataka Administrative Tribunal to suggest repeal of all obsolete regional acts which are in force in different areas of the State i.e. Belgaum Area, Coorg Area, Gulbarga Area, Mangalore and Kollegal Area, and Mysore Area. Accordingly, One-Man Committee has proposed to repeal 05 Acts relating to the Belgaum Area, 03 Acts relating to Mangalore and Kollegal Area, 02 Acts relating to Gulbarga Area and 01 Act relating to Mysore Area. And also it is considered necessary to repeal 296 Amending Acts. Hence the bill.
[L.A. Bill No.3 of 2013, File No. Samvyashae 37 Shasana 2012]
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KARNATAKA ACT NO 39 OF 2013
(First Published in the Karnataka Gazette Extra-ordinary on the Nineteenth day of March, 2013)
THE KARNATAKA REPEALING OF CERTAIN ENACTMENTS AND REGIONAL LAWS ACT, 2013
(Received the assent of the Governor on the Fourteenth day of March, 2013) An Act to repeal certain enactments and Regional Laws, in the State of Karnataka. Whereas it is expedient to repeal certain enactments and Regional Laws in force in the State. Be it enacted by the Karnataka State Legislature in the Sixty Fourth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013.
(2) It shall come into force at once.
2. Definitions.- In this Act, unless the context otherwise requires, "Schedule" means a Schedule annexed to this Act.
3. Repeal of certain enactments and Regional Laws.- The enactments specified in the First Schedule, Second Schedule and Regional Laws specified in the third schedule are hereby repealed.
4. Savings.- (1) The repeal by this Act of any enactment,- (i) shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to ;
(ii) shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing ;
(iii) shall not affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed ;
(iv) shall not revive or restore any jurisdiction, office, custom, liabilitiy, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force;
(v) shall the repeal of the Appropriation Acts by this Act affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any authority and such audit, examination, accounting, investigation, inquiry or action could be taken and/ or continued as if the said Acts are not repealed by this Act;
(vi) nor shall the repeal of Act 2 of 1973 and Act 38 of 1987 shall affect any proceedings initiated or to be initiated under these enactments before any court or other authoritry to challenge, or to enforce, the rights conferred by these enactments and those proceedings shall be continued and disposed off in accordance with these enactments as if the said enactments are not repealed by this Act.
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(2) For the removal of doubts it is hereby declared that where this Act repeals any enactment by which,-
(i) the text of any other enactment, was amended by the express addition, omission, insertion or substitution of any matter, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the commencement of this Act ;
(ii) any action taken (including any rule or order or bye-law or regulation made or any tax or cess or fee assessed or collected) by the Government or any other authority has been validated or saved or proceedings before one authority has been transferred to another authority or any declaration has been made or any direction has been given, the repeal shall not affect the operation of such validation or saving or transfer or declaration or direction and in operation at the commencement of this Act; and
(iii) any other enactment has been amended or repealed or extended to the State of Karnataka, with or without some consequential or transitory or saving provisions the repeal shall not affect the operation of such amendment, repeal, extension or provision and in operation at the time of commencement of this Act.
(3) The provisions of section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of repeal of an enactment by this Act.
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FIRST SCHEDULE
REPEALED ENACTMENTS
(See Section 2 and 3)
| Sl. No | Year | Act No. | Short Title |
| 1 | 2000 | 1 | The Bangalore Development Authority (Amendment) Act, 1999 |
| 2 | 2000 | 2 | The Karnataka Co-operative Societies (Second Amendment) Act, 1997 |
| 3 | 2000 | 3 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢s¤AiÀĪÀÄ, 2000 |
| 4 | 2000 | 4 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( É̄ÃSÁ£ÀÄzÁ£À) C¢s¤AiÀĪÀÄ, 2000 |
| 5 | 2000 | 5 | The Karnataka Taxation Laws (Amendment) Act, 2000 |
| 6 | 2000 | 6 | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2000 |
| 7 | 2000 | 7 | The Karnataka Stamp and Certain Other Law (Amendment) Act, 2000 |
| 8 | 2000 | 8 | The Karnataka Panchayat Raj (Amendment) Act, 2000 PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2000 |
| 9 | 2000 | 9 | The Karnataka Sales Tax (Amendment) Act, 2000 |
| 10 | 2000 | 10 | The Karnataka Rent Control (Amendment) Act, 2000 |
| 11 | 2000 | 11 | The Karnataka Panchayat Raj (Second Amendment) Act, 2000 PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (JgÀqÀ£Éà wzÀÄÝ¥Àr)C¢s¤AiÀĪÀÄ, 2000 |
| 12 | 2000 | 12 | The Karnataka Court-Fees And Suits Valuation (Amendment) Act, 2000 |
| 13 | 2000 | 13 | The Karnataka Co-operative Societies (Amendment) Act, 2000 |
| 14 | 2000 | 14 | The Karnataka Public Premises (Eviction of Unauthorised Occupants)(Amendment) Act, 2000 |
| 15 | 2000 | 15 | The Karnataka Land Revenue (Amendment) Act, 2000 |
| 16 | 2000 | 16 | §AiÀÄ®Ä ¹ÃªÉÄ ¥ÀçzÉñÁ©sªÀÈ¢Þ ªÀÄAqÀ° (wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2000 The Bayaluseeme Development Board (Amendment) Act, 2000 |
| 17 | 2000 | 18 | The Karnataka Appropriation (No.1) Act, 2000 PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå.1) C¢s¤AiÀĪÀÄ, 2000 |
| 18 | 2000 | 19 | The Karnataka Industrial Areas Development (Amendment) Act, 1999 |
| 19 | 2000 | 20 | The Karnataka Forest and Certain Other Law (Amendment) Act, 2000 |
| 20 | 2000 | 21 | The Karnataka Sales Tax and Excise Laws (Amendment) Act, 2000 |
| 21 | 2000 | 22 | PÀ£ÁðlPÀ ¤gÀ̧ À£ÀUÉƽ À̧ĪÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀĪÀ C¢s¤AiÀĪÀÄ, 2000 The Karnataka Repealing and Amending Act, 2000 |
| 22 | 2000 | 23 | ¤¢ðµÀÖ PÁ£ÀÆ£ÀÄUÀ¼À£ÀÄß ¤gÀ̧ À£ÀUÉƽ À̧ĪÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀĪÀ C¢s¤AiÀĪÀÄ, 2000 The Certain Laws Repealing and Amending Act, 2000 |
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| Sl. No | Year | Act No. | Short Title |
| 23 | 2000 | 24 | The Karnataka Irrigation and Certain Other Law (Amendment) Act, 2000 |
| 24 | 2000 | 25 | The Karnataka Sales Tax (Second Amendment) Act, 2000 |
| 25 | 2000 | 26 | The Karnataka Entertainments Tax (Amendment) Act, 2000 |
| 26 | 2000 | 27 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå.2) C¢s¤AiÀĪÀÄ, 2000 |
| 27 | 2000 | 31 | The Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2000 |
| 28 | 2000 | 32 | The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2000 |
| 29 | 2001 | 2. | The Karnataka Tax on Luxuries (Amendment) Act, 2001 |
| 30 | 2001 | 3. | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2001 |
| 31 | 2001 | 4. | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2001 |
| 32 | 2001 | 5. | The Karnataka Taxation Laws (Amendment) Act, 2001 |
| 33 | 2001 | 6. | The Karnataka Stamp and Certain Other Law (Amendment) Act, 2001. |
| 34 | 2001 | 7. | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2001. |
| 35 | 2001 | 8. | The Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2001. |
| 36 | 2001 | 9. | The Karnataka Municipal Corporations (Second Amendment) Act, 2000. |
| 37 | 2001 | 10. | The Karnataka Agricultural Produce Marketing (Regulation) (Second Amendment) Act, 2001. |
| 38 | 2001 | 11. | The Karnataka Shops and Commercial Establishments (Amendment) Act, 2001. |
| 39 | 2001 | 12. | The Karnataka Improvement Boards (Amendment) Act, 2001. |
| 40 | 2001 | 13. | The Karnataka Ministers Salaries and Allowances (Amendment) Act, 2000. |
| 41 | 2001 | 14. | The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2000. |
| 42 | 2001 | 15. | The Karnataka Excise (Amendment) Act, 2001. |
| 43 | 2001 | 16. | The Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act, 2000. |
| 44 | 2001 | 17. | The Karnataka Approration (No.2) Act, 2001 |
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| Sl. No | Year | Act No. | Short Title |
| PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ ( À̧ASÉå: 2) C¢ü¤AiÀĪÀÄ, 2001 | |||
| 45 | 2001 | 18. | PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ ( À̧ASÉå: 3) C¢ü¤AiÀĪÀÄ, 2001. |
| 46 | 2001 | 19. | gÉÆÃjPï ªÀÄvÀÄÛ zÉëPÁgÁt gÉÆÃjPï J Ȩ́ÖÃmï (Cdð£É ªÀÄvÀÄÛ ªÀUÁðªÀuÉ) (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2001. The Roerich and Devikarani Roerich Estate (Acquisition and Transfer) (Amendment) Act, 2001. |
| 47 | 2001 | 20. | The Karnataka Forest (Amendment) Act, 2001. |
| 48 | 2001 | 21. | The Karnataka Transparency in Public Procurements (Amendment) Act, 2001. PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ À̧AUÀæºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2001 |
| 49 | 2001 | 22. | The Karnataka Land Reforms (Amendment) Act, 2001. |
| 50 | 2001 | 23. | The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2001. |
| 51 | 2001 | 24. | The Karnataka Co-operative Societies (Second Amendment) Act, 2000. |
| 52 | 2001 | 25. | The Tunga Bhadra Sugars (Devi Sugars) Limited (Acquisition and Transfer of Undertaking) (Repeal) Act, 2001. vÀÄAUÀ̈ sÀzÀæ À̧PÀÌgÉ (zÉë À̧PÀÌgÉ) ¤AiÀÄ«ÄvÀ (GzÀåªÀÄzÀ Ddð£É ªÀÄvÀÄÛ ªÀUÁðªÀuÉ) (¤gÀ̧ À£À) C¢ü¤AiÀĪÀÄ, 2001. |
| 53 | 2001 | 26. | PÀ£ÁðlPÀ «zÀÄåZÀÒQÛ À̧ÄzsÁgÀuÁ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2001. The Karnataka Electricity Reform (Amendments) Act, 2001. |
| 54 | 2001 | 27. | The Karnataka Electricity Board (Recovery of Dues) and other Law (Amendment) Act, 2001. |
| 55 | 2001 | 28. | The Karnataka Municipalities (Amendment) Act, 2000. |
| 56 | 2001 | 30. | The Karnataka Panchayat Raj (Third Amendment) Act, 2000. PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (ªÀÄÆgÀ£Éà wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2000. |
| 57 | 2001 | 31. | The Karnataka Municipal Corporations (Amendment) Act, 2000. |
| 58 | 2001 | 32. | The Registration (Karnataka Amendment) Act, 2000. |
| 59 | 2002 | 2. | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2002. |
| 60 | 2002 | 3. | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2002 |
| 61 | 2002 | 4. | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2002. |
| 62 | 2002 | 5. | The Karnataka Taxation Laws (Amendment) Act, 2002. |
| 63 | 2002 | 6. | The Karnataka Stamp and Certain Other Law (Amendment) Act, 2002. |
| 64 | 2002 | 7. | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 2) C¢ü¤AiÀĪÀÄ, 2002 |
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| Sl. No | Year | Act No. | Short Title |
| 65 | 2002 | 8. | The Karnataka Irrigation and Certain other Law (Amendment) Act, 2002. |
| 66 | 2002 | 9. | The Karnataka Irrigation and Certain other Law (Second Amendment) Act, 2002. |
| 67 | 2002 | 11. | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 3) C¢ü¤AiÀĪÀÄ, 2002. |
| 68 | 2002 | 12. | The Karnataka Motor Vehicles Taxation and Other Law (Amendment) Act, 2002. |
| 69 | 2002 | 13. | The Karnataka Agricultural Produce Marketing(Regulation) (Amendment) Act, 2002. |
| 70 | 2002 | 14. | The Karnataka Shops and Commercial Establishments (Amendment) Act, 2002. |
| 71 | 2002 | 15. | The Karnataka Ceiling on Government Guarantees (Amendment) Act, 2002. PÀ£ÁðlPÀ ¸ÀPÁðj SÁvÀjUÀ¼À ªÉÄð£À «Äw (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2002. |
| 72 | 2002 | 17. | The Karnataka Stamp (Amendment) Act, 2002. |
| 73 | 2002 | 18. | The Karnataka Advocate's Welfare Fund (Amendment) Act, 2002. |
| 74 | 2002 | 19. | The Bangalore Development Authority and Certain Other Law (Amendment) Act, 2002. |
| 75 | 2002 | 21. | The Karnataka Slum Areas (Improvement and Clearance) and Certain Other Law (Amendment) Act, 2002. |
| 76 | 2003 | 3 | The Karnataka Tax On Entry Of Goods(Amendment) Act, 2000. |
| 77 | 2003 | 4 | PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ À̧AUÀæºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2003. The Karnataka Transparency In Public Procurements (Amendment) Act, 2003. |
| 78 | 2003 | 5 | The Karnataka Municipal Corporations (Second Amendment) Act, 2002. |
| 79 | 2003 | 6 | The Karnataka Sheep And Sheep Products Development (Repeal) Act, 2002. |
| 80 | 2003 | 7 | The Karnataka Taxation Laws (Amendment) Act, 2003. |
| 81 | 2003 | 8 | The Karnataka Stamp And Certain Other Laws (Amendment) Act, 2003. |
| 82 | 2003 | 9 | The Karnataka Motor Vehicles Taxation And Certain Other Law (Amendment) Act, 2003. |
| 83 | 2003 | 10 | Karnataka Court Fees And Suits Valuation (Amendment) Act, 2003. |
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| Sl. No | Year | Act No. | Short Title |
| 84 | 2003 | 11 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2003. |
| 85 | 2003 | 12 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2003 |
| 86 | 2003 | 13 | PÀ£ÁðlPÀ ¤gÀ̧ À£ÀUÉƽ À̧ĪÀ ªÀÄvÀÄÛ wzÀÄÝ¥Àr ªÀiÁqÀĪÀ C¢ü¤AiÀĪÀÄ, 2002. |
| 87 | 2003 | 14 | The Karnataka Secondary Education Examination Board(Amendment) Act, 2002. |
| 88 | 2003 | 15 | The Karnataka Educational Institutions (Prohibition Of Capitation Fee) (Amendment) Act, 2002. |
| 89 | 2003 | 16 | The Karnataka State Open University (Amendment) Act, 2002. PÀ£ÁðlPÀ gÁdå ªÀÄÄPÀÛ «±Àé«zÁ央AiÀÄ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2002. |
| 90 | 2003 | 17 | The Karnataka State Civil Services (Amendment) Act,2002. |
| 91 | 2003 | 19 | The Karnataka Home Guards (Amendment) Act, 2003. |
| 92 | 2003 | 20 | The Karnataka Land Reforms (Amendment) Act, 2002. |
| 93 | 2003 | 21 | The Karnataka Land Revenue (Amendment) Act, 2002 |
| 94 | 2003 | 22 | The Karnataka Village Offices Abolition (Amendment) Act, 2003 |
| 95 | 2003 | 23 | The Karnataka Municipalities (Amendment) Act, 2002. |
| 96 | 2003 | 24 | The Karnataka Municipalities (Third Amendment) Act, 2002. |
| 97 | 2003 | 25 | The Karnataka Command Areas Development (Amendment) Act, 2003. |
| 98 | 2003 | 26 | The Karnataka Prohibition Of Beggary (Amendment) Act, 2002. |
| 99 | 2003 | 28 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 2) C¢ü¤AiÀĪÀÄ, 2003. |
| 100 | 2003 | 29 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 3) C¢ü¤AiÀĪÀÄ, 2003. |
| 101 | 2003 | 30 | The Karnataka Sales Tax (Amendment) Act, 2003. |
| 102 | 2003 | 31 | The Karnataka Municipalities (Amendment) Act, 2003. |
| 103 | 2003 | 32 | The Karnataka Municipal Corporations (Amendment) Act, 2003. |
| 104 | 2003 | 33 | PÀ£ÁðlPÀ gÁdå «±Àé«zÁ央AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2003. The Karnataka State Universities (Amendment) Act, 2003. |
| 105 | 2003 | 34 | The Karnatka Land Reforms (Amendment) Act, 2003. |
| 106 | 2003 | 36 | The Karnataka Irrigation (Amendment) Act, 2003. |
| 107 | 2003 | 37 | PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2002. The Karnataka Panchayat Raj (Amendment) Act, 2002. |
| 108 | 2003 | 38 | The Karnataka Excise (Amendment) Act, 2003. |
| 109 | 2003 | 39 | The Karnataka Municipal Corporations (Amendment) Act, 2002. |
| 110 | 2003 | 40 | The Karnataka Municipalities (Second Amendment) Act, 2002. |
| 111 | 2003 | 42 | The Karnataka Government Parks (Preservation) (Amendment) Act, 2003. |
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| Sl. No | Year | Act No. | Short Title |
| 112 | 2003 | 43 | The Karnataka Medical Registration (Amendment) Act, 2003. |
| 113 | 2004 | 1 | The Karnataka Legislature Salaries, Pensions And Allowances (Amendment) Act, 2002. |
| 114 | 2004 | 2 | The Karnataka Sales Tax And Certain Other Laws (Amendment) Act, 2004. |
| 115 | 2004 | 3 | The Karnataka Taxation Laws (Amendment) Act, 2004. |
| 116 | 2004 | 5 | The Karnataka Electricity (Taxation On Consumption) (Amendment) Act, 2004. |
| 117 | 2004 | 6 | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2004. |
| 118 | 2004 | 7 | PÀ£ÁðlPÀ C£ÀÄ À̧ÆavÀ eÁwUÀ¼ÀÄ, C£ÀÄ À̧ÆavÀ §ÄqÀPÀlÄÖUÀ¼ÀÄ ªÀÄvÀÄÛ EvÀgÀ »AzÀĽzÀ ªÀUÀðUÀ¼À (£ÉêÀÄPÁw ªÀÄÄAvÁzÀªÀÅUÀ¼À «Äà À̧̄ Áw) (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2004 The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment Etc.,) (Amendment) Act, 2004. |
| 119 | 2004 | 8 | PÀ£ÁðlPÀ C£ÀÄ À̧ÆavÀ eÁwUÀ¼ÀÄ, C£ÀÄ À̧ÆavÀ §ÄqÀPÀlÄÖUÀ¼À ªÀÄvÀÄÛ EvÀgÀ »AzÀĽzÀ ªÀUÀðUÀ¼À (£ÉêÀÄPÁw ªÀÄÄAvÁzÀªÀÅUÀ¼À «Äà À̧̄ Áw) (JgÀqÀ£Éà wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2004 The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment Etc.,) (Second Amendment) Act, 2004. |
| 120 | 2004 | 10 | PÀ£ÁðlPÀ gÁdå «±Àé«zÁ央AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2004. The Karnataka State Universities (Amendment) Act, 2004. |
| 121 | 2004 | 11 | PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2004. |
| 122 | 2004 | 12 | PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2004. |
| 123 | 2004 | 13 | The Karnataka Co-Operative Societies (Amendment) Act, 2004 |
| 124 | 2004 | 15 | The National Law School Of India (Amendment) Act, 2004. |
| 125 | 2004 | 16 | The Karnataka Village Defence Parties (Repeal) Act, 2004. |
| 126 | 2004 | 17 | The Karnataka Municipal Corporations (Amendment) Law And Certain Other Law (Amendment) Act, 2004. |
| 127 | 2004 | 18 | The Karnataka Land Reforms (Amendment) Act, 2004. |
| 128 | 2004 | 19 | The Karnataka Land Revenue (Amendment) Act, 2004. |
| 129 | 2004 | 20 | The Karnataka Public Premises (Eviction Of Unauthorised Occupants) (Amendment) Act, 2003. |
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| Sl. No | Year | Act No. | Short Title |
| 130 | 2004 | 21 | PÀ£ÁðlPÀ ¸ËºÁzÀð ¸ÀºÀPÁj (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2004. The Karnataka Souharda Sahakari (Amendment) Act, 2004. |
| 131 | 2004 | 22 | The Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2004. |
| 132 | 2004 | 23 | The Karnataka Town And Country Planning (Amendment) Act, 1998. |
| 133 | 2004 | 25 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 1) C¢ü¤AiÀĪÀÄ, 2004. |
| 134 | 2004 | 26 | The Karnataka Taxation Laws (Second Amendment) Act, 2004. |
| 135 | 2004 | 27 | The Karnataka Excise (Amendment) Act, 2004. |
| 136 | 2004 | 28 | The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2004. |
| 137 | 2004 | 30 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 2) C¢ü¤AiÀĪÀÄ, 2004. |
| 138 | 2005 | 1 | The Karnataka Town and Country Planning (Amendment) Act, 2004. |
| 139 | 2005 | 2 | PÀ£ÁðlPÀ gÁdå «±Àé«zÁ央AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005. The Karnataka State University (Amendment) Act, 2005. |
| 140 | 2005 | 3 | PÀ£ÁðlPÀ zsÀ£À «¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2005. |
| 141 | 2005 | 4 | PÀ£ÁðlPÀ «zÀÄåZÀáQÛ À̧ÄzsÁgÀuÁ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ 2005. The Karnataka Electricity Reforms (Amendment) Act, 2005. |
| 142 | 2005 | 5 | The Karnataka Municipalities and Certain Other Law (Amendment) Act, 2005. |
| 143 | 2005 | 6 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005. The Karnataka Value Added Tax (Amendment) Act, 2005. |
| 144 | 2005 | 7 | The Karnataka Land Reforms (Amendment) Act, 2005 |
| 145 | 2005 | 8 | É̈AUÀ¼ÀÆgÀÄ ªÀĺÁ£ÀUÀgÀ ¥ÀæzÉñÀ C©üªÀø¢Þ ¥Áæ¢üPÁgÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005. The Bangalore Metropolitan Region Development Authority (Amendment) Act, 2005. |
| 146 | 2005 | 9 | The Karnataka Appropriation (No.1) Act, 2005. PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 1) C¢ü¤AiÀĪÀÄ 2005. |
| 147 | 2005 | 10 | The Appropriation (Vote on Account) Act, 2005 PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2005. |
| 148 | 2005 | 11 | The Karnataka Taxation Laws (Amendment) Act, 2005 |
| 149 | 2005 | 12 | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2005 |
| 150 | 2005 | 14 | The Karnataka Excise (Amendment) Act, 2005 |
| 151 | 2005 | 15 | The Karnataka Advocates Welfare Fund (Amendment) Act, 2004 |
| 152 | 2005 | 16 | PÀ£ÁðlPÀ ¸ËºÁzÀð À̧ºÀPÁj (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ 2005. |
10
1 1
| Sl. No | Year | Act No. | Short Title | |
| The Karnataka Souharda Sahakari (Amendment) Act, 2005 | ||||
| 153 | 2005 | 17 | The Karnataka Land Reforms (Second Amendment) Act, 2005 | |
| 154 | 2005 | 18 | The Karnataka Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 2005 | |
| 155 | 2005 | 19 | The Bangalore Development Authority (Amendment) Act, 2005 | |
| 156 | 2005 | 20 | PÀ£ÁðlPÀ ¸ÀºÀPÁj §mÉÖVgÀtÂUÀ¼À (Ddð£É ªÀÄvÀÄÛ ªÀUÁðªÀuÉ) (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2004. The Karnataka Co-operative Textile Mills (Acquisition and Transfer) (Amendment) Act, 2004. | |
| 157 | 2005 | 21 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 2) C¢ü¤AiÀĪÀÄ, 2005 | |
| 158 | 2005 | 22 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 3) C¢ü¤AiÀĪÀÄ, 2005 | |
| 159 | 2005 | 23 | The Karnataka Ministers Salaries and Allowances (Amendment) Act, 2005 | |
| 160 | 2005 | 24 | The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2005 | |
| 161 | 2005 | 25 | The Karnataka Entertainments Tax (Amendment) Act, 2005 | |
| 162 | 2005 | 27 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (JgÀqÀ£Éà wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2005. The Karnataka Value Added Tax (Second Amendment) Act, 2005 | |
| 163 | 2005 | 28 | The Karnataka Shops and Commercial Establishments (Amendment) Act, 2005 | |
| 164 | 2005 | 29 | The Karnataka Land Revenue (Amendment) Act, 2005. | |
| 165 | 2006 | 1 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2006 | |
| 166 | 2006 | 2 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 2) C¢ü¤AiÀĪÀÄ, 2006 | |
| 167 | 2006 | 3 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2006 | |
| 168 | 2006 | 4 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2006 The Karnataka Value Added Tax (Amendment) Act, 2006. | |
| 169 | 2006 | 5 | The Karnataka Taxation Laws (Amendment) Act, 2006. | |
| 170 | 2006 | 6 | The Karnataka Motor Vehicles Taxation (Amendment) Act,2006 | |
| 171 | 2006 | 7 | The Karnataka Stamp (Amendment) Act, 2006 | |
| 172 | 2006 | 9 | The Karnataka Secondary Education Examination Board (Amendment) Act, 2006 | |
| 173 | 2006 | 10 | «±ÉéñÀégÀAiÀÄå vÁAwæPÀ «±Àé«zÁå®AiÀÄ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2006 | |
| 174 | 2006 | 11 | The Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 2005 |
11
1 2
| Sl. No | Year | Act No. | Short Title |
| 175 | 2006 | 13 | PÀ£ÁðlPÀ ªÀÈwÛ ²PÀët À̧A Ȩ́ÜUÀ¼À (¥ÀæzÉñÀ ¤AiÀÄAvÀæt ªÀÄvÀÄÛ ±ÀÄ®Ì ¤UÀ¢) («±ÉõÀ G¥À§AzsÀUÀ¼ÀÄ) C¢ü¤AiÀĪÀÄ, 2006 The Karnataka Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2006 |
| 176 | 2006 | 14 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 3) C¢ü¤AiÀĪÀÄ, 2006 |
| 177 | 2006 | 15 | The Karnataka Public Premises (Eviction of Unauthorised Occupants) (Second Amendment) Act, 2005 |
| 178 | 2006 | 16 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 4) C¢ü¤AiÀĪÀÄ, 2006 |
| 179 | 2006 | 17 | The Karnataka Legislature (Prevention of Disqualification) (Amendment) Act, 2006 |
| 180 | 2006 | 18 | The Karnataka Land Revenue (Amendment) Act, 2006 |
| 181 | 2007 | 1 | The Karnataka Town and Country Planning and Certain other Laws (Amendment) Act, 2004. |
| 182 | 2007 | 2 | The Karnataka Town and Country Planning (Amendment) Act, 2005. |
| 183 | 2007 | 3 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2007. |
| 184 | 2007 | 4 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2007. |
| 185 | 2007 | 5 | The Karnataka Taxation Laws (Amendment) Act, 2007. |
| 186 | 2007 | 6 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢sðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2007 The Karnataka Value Added Tax ( Amendment) Act, 2007. |
| 187 | 2007 | 7 | The Karnataka Stamp (Third Amendment) Act, 2007. |
| 188 | 2007 | 8 | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2007. |
| 189 | 2007 | 9 | The Karnataka Ports (Landing and Shipping Fees) (Amendment) Act, 2007. |
| 190 | 2007 | 10 | The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2007. |
| 191 | 2007 | 11 | The Karnataka Stamp (Amendment) Act, 2007 |
| 192 | 2007 | 12 | The Karnataka Shops and Commercial Establishments (Amendment) Act, 2007. |
| 193 | 2007 | 13 | PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ À̧AUÀçºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ (wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2007. The Karnataka Transparency in Public Procurements (Amendment) Act, 2007. |
| 194 | 2007 | 14 | The Karnataka Municipal Corporations (Amendment) Act, 2006. |
| 195 | 2007 | 15 | The Karnataka Land Revenue (Amendment) Act, 2007. |
| 196 | 2007 | 16 | The Karnataka Ayurvedic Naturopathy, Sidda, Unani and Yoga |
12
1 3
| Sl. No | Year | Act No. | Short Title |
| Practitioners Rigistration and Medical Practitioners Miscellaneous Provisions (Amendment) Act, 2007. | |||
| 197 | 2007 | 17 | The Karnataka Land Revenue and Certain other Laws (Amendment) Act, 2007 The Karnataka Land Revenue and Certain other Laws (Amendment) Act, 2007 (section 13 to 17) (E) |
| 198 | 2007 | 18 | The Karnataka Land Revenue (Second Amendment) Act, 2005. |
| 199 | 2007 | 19 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 2) C¢ü¤AiÀĪÀÄ, 2007 |
| 200 | 2007 | 20 | gÁfêïUÁA¢ü DgÉÆÃUÀå «eÕÁ£ÀUÀ¼À «±Àé«zÁå®AiÀÄ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2007. The Rajiv Gandhi University of Health Sciences (Amendment) Act, 2007. |
| 201 | 2007 | 22 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 3) C¢ü¤AiÀĪÀÄ, 2007. |
| 202 | 2007 | 23 | The Karnataka Agricultural Produce Marketing (Regulation)(Amendment) Act, 2007. |
| 203 | 2007 | 24 | PÀ£ÁðlPÀ gÁdå «±Àé«zÁ央AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2007. The Karnataka State Universities (Amendment) Act, 2007. |
| 204 | 2007 | 25 | The Karnataka Entertainments Tax (Amendment) Act, 2007. |
| 205 | 2007 | 26 | The Karnataka High Court and Certain other Laws (Amendment) Act, 2007. |
| 206 | 2007 | 27 | The Karnataka Excise (Amendment) Act, 2007.. |
| 207 | 2008 | 1 | The Karnataka Stamp (Second Amendment) Act, 2007 |
| 208 | 2008 | 3 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2008. |
| 209 | 2008 | 4 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 1)C¢ü¤AiÀĪÀÄ, 2008. |
| 210 | 2008 | 5 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2008 The Karnataka Value Added Tax (Amendment) Act, 2008 |
| 211 | 2008 | 6 | The Karnataka Taxation Laws (Amendment)Act, 2008 |
| 212 | 2008 | 7 | The Karnataka Motor Vehicles Taxation (Amendment)Act,2008 |
| 213 | 2008 | 8 | The Karnataka Stamp (Amendment) Act, 2008. |
| 214 | 2009 | 2 | The Karnataka Municipal Corporations (Amendment) Act, 2009. |
| 215 | 2009 | 3 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå.1) C¢ü¤AiÀĪÀÄ, 2009. |
| 216 | 2009 | 4 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2009. |
| 217 | 2009 | 5 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2009. The Karnataka Value Added Tax (Amendment) Act, 2009. |
| 218 | 2009 | 6 | PÀ£ÁðlPÀ DyðPÀ ºÉÆuÉUÁjPÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2009. |
13
1 4
| Sl. No | Year | Act No. | Short Title |
| The Karnataka Fiscal Responsibility (Amendment) Act, 2009. | |||
| 219 | 2009 | 7 | The Karnataka Taxation Laws (Amendment) Act, 2009. |
| 220 | 2009 | 8 | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2009. |
| 221 | 2009 | 9 | The Karnataka Stamp (Amendment) Act, 2009. |
| 222 | 2009 | 12 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå.2) C¢ü¤AiÀĪÀÄ, 2009. |
| 223 | 2009 | 13 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå.3) C¢ü¤AiÀĪÀÄ, 2009. |
| 224 | 2009 | 14 | PÀ£ÁðlPÀ DyðPÀ ºÉÆuÉUÁjPÉ (JgÀqÀ£Éà wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2009. The Karnataka Fiscal Responsibility (Second Amendment) Act, 2009. |
| 225 | 2009 | 15 | PÀ£ÁðlPÀ gÁdå «±Àé«zÁ央AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2009 The Karnataka State Universities (Amendment) Act, 2009. |
| 226 | 2009 | 16 | The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2009. |
| 227 | 2009 | 17 | The Karnataka Municipalities and Certain Other Law (Amendment) Act,2009. |
| 228 | 2009 | 18 | The Karnataka Khadi and Village Industries (Amendment) Act, 2009. |
| 229 | 2009 | 19 | The Bangalore Water Supply and Sewerage (Amendment) Act, 2009. |
| 230 | 2009 | 20 | The Karnataka Stamp (Second Amendment) Act, 2009. |
| 231 | 2009 | 21 | The Karnataka Civil Courts (Amendment) Act, 2009. |
| 232 | 2009 | 22 | The Karnataka Municipal Corporations (Amendment) Act, 2009. |
| 233 | 2009 | 23 | The Karnataka Land Revenue (Amendment) Act, 2009. |
| 234 | 2009 | 24 | The Karnataka Forest (Amendment) Act, 2009. |
| 235 | 2009 | 26 | The Karnataka Land Revenue (Second Amendment) Act, 2009. |
| 236 | 2009 | 27 | The Karnataka Legislature Salaries, Pensions and Allowances (Second Amendment) Act, 2009. |
| 237 | 2010 | 1 | PÀ£ÁðlPÀ zÉêÀzÁ¹AiÀÄgÀ ( À̧ªÀÄ¥ÀðuÁ ¤µÉÃzsÀ) (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2009. The Karnataka Devadasis (Prohibition of Dedication) (Amendment) Act, 2009. |
| 238 | 2010 | 2 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2010. |
| 239 | 2010 | 3 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2010. |
| 240 | 2010 | 4 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2010. |
| 241 | 2010 | 5 | The Karnataka Taxation Laws (Amendment) Act, 2010. |
| 242 | 2010 | 7 | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2010. |
| 243 | 2010 | 8 | The Karnataka Stamp (Second Amendment) Act, 2010. |
14
1 5
| Sl. No | Year | Act No. | Short Title |
| 244 | 2010 | 9 | The Karnataka Stamp (Amendment) Act, 2010. |
| 245 | 2010 | 15 | The Bangalore Water Supply and Sewerage and Certain Other Laws (Amendment) Act, 2009. |
| 246 | 2010 | 16 | É̈AUÀ¼ÀÆgÀÄ ªÀĺÁ£ÀUÀgÀ ¥ÀçzÉñÀ C©sªÀÈ¢Þ ¥Áç¢sPÁgÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2009. The Bangalore Metropolitan Region Development Authority (Amendment) Act, 2009. |
| 247 | 2010 | 17 | PÀ£ÁðlPÀ ¸ÀܽÃAiÀÄ ¥Áæ¢üPÁgÀUÀ¼À (¥ÀPÁëAvÀgÀ ¤µÉÃzsÀ) (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2010. The Karnataka Local Authorities (Prohibition of Defection) (Amendment) Act, 2010. |
| 248 | 2010 | 18 | The Karnataka Agricultural Produce Marketing (Regulation and development) (Amendment) Act, 2009. |
| 249 | 2010 | 19 | The Karnataka Excise (Amendment) Act, 2009. |
| 250 | 2010 | 20 | The Karnataka State Civil Services (Amendment) Act, 2009. |
| 251 | 2010 | 21 | The Karnataka Government Parks (Preservation) (Amendment) Act, 2009. |
| 252 | 2010 | 22 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå. 2) C¢ü¤AiÀĪÀÄ, 2010. |
| 253 | 2010 | 23 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå. 3) C¢ü¤AiÀĪÀÄ, 2010. |
| 254 | 2010 | 24 | The Karnataka Panchayath Raj (Amendment) Act, 2010. |
| 255 | 2010 | 25 | PÀ£ÁðlPÀ ¯ÉÆÃPÁAiÀÄÄPÀÛ (wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2010. The Karnataka Lokayukta (Amendment) Act, 2010. |
| 256 | 2010 | 27 | The Karnataka Land Revenue (Amendment) Act, 2010. |
| 257 | 2010 | 28 | The Karnataka Advocates’ Welfare Fund (Amendment) Act, 2010. |
| 258 | 2010 | 29 | The Karnataka Irrigation and Certain Other law (Amendment) Act, 2010. |
| 259 | 2010 | 30 | The Karnataka State Universities (Amendment) Act, 2010. |
| 260 | 2010 | 31 | The Karnataka Highways (Amendment) Act, 2010. |
| 261 | 2010 | 32 | The Bangalore Water Supply and Sewerage (Amendment) Act, 2010. |
| 262 | 2010 | 33 | PÀ£ÁðlPÀ SÁ À̧V ªÉÊzÀåQÃAiÀÄ À̧A Ȩ́ÜUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2010. The Karnataka Private Medical Establishments (Amendment) Act, 2010. |
| 263 | 2010 | 35 | The Karnataka Land Reforms (Amendment) Act, 2010. |
| 264 | 2010 | 36 | The Karnataka Municipal Corporations (Amendment) Act, 2010. |
| 265 | 2010 | 38 | The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2010. |
15
1 6
| Sl. No | Year | Act No. | Short Title |
| 266 | 2011 | 1 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ C¢ü¤AiÀĪÀÄ, 2011. |
| 267 | 2011 | 3 | The Karnataka Municipal Corporations (Amendment) Act, 2011. |
| 268 | 2011 | 4 | The Karnataka Co-operative Societies (Amendment) Act, 2011. |
| 269 | 2011 | 5 | The Bangalore Water Supply and Sewerage (Amendment) Act, 2011. |
| 270 | 2011 | 6 | The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2010. |
| 271 | 2011 | 7 | The Karnataka Labour Welfare Fund (Amendment) Act, 2010. |
| 272 | 2011 | 8 | PÀ£ÁðlPÀ gÁdå «±Àé«zÁ央AiÀÄUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2011. The Karnataka State Universities (Amendment) Act, 2011. |
| 273 | 2011 | 10 | ºÀA¦ «±Àé ¥ÀgÀA¥ÀgÉ ¥ÀæzÉñÀ ¤ªÀðºÀuÁ ¥Áæ¢üPÁgÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2011. The Hampi World Heritage Area Management Authority (Amendment) Act, 2011. |
| 274 | 2011 | 11 | The Karnataka Appropriation (No.2) Act, 2011 |
| 275 | 2011 | 12 | PÀ£ÁðlPÀ ªÀiË®åªÀ¢üðvÀ vÉjUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2011. The Karnataka Value Added Tax (Amendment) Act, 2011. |
| 276 | 2011 | 13 | PÀ£ÁðlPÀ DyðPÀ ºÉÆuÉUÁjPÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2011. The Karnataka Fiscal Responsibility (Amendment) Act, 2011. |
| 277 | 2011 | 14 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ (¯ÉÃSÁ£ÀÄzÁ£À) C¢ü¤AiÀĪÀÄ, 2011. |
| 278 | 2011 | 15 | The Karnataka Taxation Laws (Amendment) Act, 2011. |
| 279 | 2011 | 16 | The Karnataka Stamp (Amendment) Act, 2011. |
| 280 | 2011 | 17 | The Karnataka Motor Vehicles Taxation (Amendment) Act, 2011. |
| 281 | 2011 | 18 | The Karnataka Agricultural Produce Marketing (Regulation and Development) (Amendment) Act, 2011. |
| 282 | 2011 | 19 | The National Law School of India (Amendment) Act, 2011. |
| 283 | 2011 | 20 | The Karnataka Home Guards (Amendment) Act, 2011. |
| 284 | 2011 | 21 | The Karnataka Government Parks (Preservation) (Amendment) Act, 2011. |
| 285 | 2011 | 24 | The Karnataka Municipal Corporations and Certain Other Law (Amendment) Act, 2011. |
| 286 | 2011 | 27 | PÀ£ÁðlPÀ »AzÀÆ zsÁ«ÄðPÀ À̧A Ȩ́ÜUÀ¼ÀÄ ªÀÄvÀÄÛ zsÀªÀiÁðzÁAiÀÄ zÀwÛUÀ¼À (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2011. The Karnataka Hindu Religious Institutions and Charitable Endowments (Amendment) Act, 2011. |
| 287 | 2011 | 28 | PÀ£ÁðlPÀ ¨ÁrUÉ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2008. |
16
1 7
| Sl. No | Year | Act No. | Short Title |
| The Karnataka Rent (Amendment) Act, 2008. | |||
| 288 | 2011 | 29 | The Karnataka Land Revenue (Amendment) Act, 2011. |
| 289 | 2011 | 30 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 3) C¢ü¤AiÀĪÀÄ, 2011. |
| 290 | 2011 | 31 | PÀ£ÁðlPÀ zsÀ£À«¤AiÉÆÃUÀ ( À̧ASÉå 4) C¢ü¤AiÀĪÀÄ, 2011. |
| 291 | 2011 | 32 | The Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2011. |
| 292 | 2011 | 33 | The Karnataka Ministers Salaries and Allowances (Amendment) Act, 2011. |
| 293 | 2011 | 34 | PÀ£ÁðlPÀ ¥ÀAZÁAiÀÄvï gÁeï (wzÀÄÝ¥rÀ ) C¢ü¤AiÀĪÀÄ, 2011. The Karnataka Panchayath Raj (Amendment) Act, 2011. |
292 2011 33 The Karnataka Ministers Salaries and Allowances (Amendment) Act,
| 294 | 2011 | 35 | PÀ£ÁðlPÀ gÁdå C®à À̧ASÁåvÀgÀ DAiÉÆÃUÀ (wzÀÄÝ¥Àr) C¢ü¤AiÀĪÀÄ, 2011. The Karnataka State Minorities Commission (Amendment) Act, 2011. |
| 295 | 2011 | 37 | The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 2011. |
| 296 | 2011 | 38 | The Karnataka Societies Registration (Amendment) Act, 2011. |
SECOND SCHEDULE
REPEALED KARNATAKA ACTS AMENDING CENTRAL ACTS IN ITS APPLICATION TO STATE
OF KARNATAKA
(See Section 2 and 3)
| Sl. No | Year | Act No. | Short Title |
| 1. | 2002 | 22 | The Registration (Karnataka Amendment) Act, 2002 |
| 2. | 2003 | 1 | The Factories (Karnataka Amendment) Act, 2002. |
| 3. | 2003 | 35 | The Scheduled Castes And The Scheduled Tribes (Prevention Of Attrocities) (Karnataka Amendment) Act, 2002 |
| 4. | 2004 | 31 | The Child Marriage Restraint (Karnataka Amendment) Act, 2004 |
| 5. | 2006 | 11 | The Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 2005 |
| 6. | 2006 | 12 | The Electricity (Karnataka Amendment) Act, 2005 |
| 7. | 2008 | 2 | The Chit Funds (Karnataka Amendment)Act, 2007. |
17
1 8
REGIONAL LAWS
THIRD SCHEDULE
REPEALED REGIONAL LAWS
(See Section 2 and 3)
BELGAUM AREA REGIONAL LAWS
| Sl. No | Year | Act No. | Short Title |
| 1. | 1926 | XVI | The Indian Trade Unions Act, 1926 (Central Act XVI of 1926) |
| 2. | 1914 | IX | The Local Authorities Loans Act, 1914(Central Act IX of 1914) |
| 3. | 1950 | LIV | The Bombay National Parks Act, 1950 |
| 4. | 1944 | VIII | The Bombay Growth of Food Crops Act, 1944. |
| 5. | 1945 | CXV | The Musalman Wakf Bombay Amendment, 1945. |
MANGALORE AND KOLLEGAL AREA REGIONAL LAWS
| Sl. No | Year | Act No. | Short Title |
| 1. | 1949 | Muslim Personal Law (Shariyat) Application (Madras Amendment) Act, 1949 | |
| 2. | 1948 | XV | The Cotton Transport (Madras Amendment) Act, 1948 |
| 3. | 1950 | XI | The Indian Criminal Law (A) (Madras) Act, 1950. |
GULBARGA AREA REGIONAL LAWS
| Sl. No. | Year | Act No. | Short Title |
| 1. | 1880 | XII | The Kazis Act, 1880(XII of 1880) |
| 2. | 1348F | XII | The Hyderabad Public Security Act (Act 12 of 1348F) |
MYSORE AREA REGIONAL LAWS
| Sl. No | Year | Act No. | Short Title |
| 1. | 1906 | I | The Mysore Vaccination Act, 1906 |
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The above translation of the PÀ£ÁðlPÀ PÉ®ªÀÅ C¢ü¤AiÀĪÀÄUÀ¼ÀÄ ªÀÄvÀÄÛ ¥ÁæzÉòPÀ PÁ£ÀÆ£ÀÄUÀ¼À£ÀÄß ¤gÀ̧ À£ÀUÉƽ À̧ĪÀ C¢ü¤AiÀĪÀÄ, 2013 (2013gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ À̧ASÉå: 39) be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.
H.R. BHARDWAJ
GOVERNOR OF KARNATAKA
By Order and in the name of the Governor of Karnataka
K. DWARAKANATH BABU
Secretary to Government (I/c), Department of Parliamentary Affairs and Legislation.
À̧PÁðj ªÀÄÄzÀæuÁ®AiÀÄ, «PÁ À̧ ¸ËzsÀ WÀlPÀ, É̈AUÀ¼ÀÆgÀÄ. (¦7) (300 ¥ÀæwUÀ¼ÀÄ)
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