Karnataka act 004 of 2017 : The KARNATAKA ALTERATION OF NAMES OF CERTAIN PLACES ACT, 2016

KARNATAKA ACT NO. 04 OF 2017

THE KARNATAKA ALTERATION OF NAMES OF CERTAIN PLACES ACT, 2016

Arrangement of Sections

Sections:

1. Short title and commencement

2. Definition

3. Alteration of names

4. Construction of references

5. Validation and savings

STATEMENT OF OBJECTS AND REASONS

Amending Act 04 of 2017.- The Revenue Department, Government of Karnataka had altered the names of twelve places of Karnataka. Vide Notification no: RD 03 TNV 2006, dated: 31.10.2014 (Annexure-1). A No-Objection from the Central Government for this alteration was obtained by the Administrative Department vide Home Ministry, Government of India letter No.11/30/2006-M&G, dated: 17.10.2014 and Ministry of Science and Technology, Government of India O.M No. SM/28/04/2007, dated: 30.08.2013. But the names of places remained unaltered in various Laws in force in Karnataka. Therefore, it is considered necessary to amend the same and for construing, validation and savings of the altered names of certain places.

Hence, the Bill.

[L.A. Bill No.32 of 2016 File No. Samvyashae 39 Shasana 2016]

[under Article 246 and matters in List II and III of seventh schedule of the Constitution of India]

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KARNATAKA ACT NO. 04 OF 2017

(First Published in the Karnataka Gazette Extra-ordinary on the 4^thday of January, 2017)

THE KARNATAKA ALTERATION OF NAMES OF CERTAIN PLACES ACT, 2016

(Received the assent of Governor on the 31^stday of December, 2016) An Act to amend certain Laws to alter the name of the city of Bangalore and certain other places in the State of Karnataka.

Whereas it is expedient to amend certain Laws to alter the name of the city of Bangalore and certain other places in the State of Karnataka for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the Sixty- seventh year of Republic of India, as follows:-

1. Short title and commencement.- (1) This Act may be called the Karnataka Alteration of names of certain places Act, 2016.

(2) It shall come into force at once.

2. Definition.- In this Act, unless the context otherwise requires, "Law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instruments having the force of law in the whole or any part of the State of Karnataka in respect of which the Karnataka Legislature has competence to make law.

3. Alteration of names.- On and from the date of commencement of this Act, for the names of places specified in column (2) of the Schedule occurring in any law in force in the State, the corresponding names specified in column (3) thereof shall be substituted.

4. Construction of references.- Unless the context otherwise requires, any reference to the names of the places referred to in column (2) of the schedule in any Law, after the commencement of this Act be construed as a reference to the corresponding places referred to in column (3) thereof.

5. Validation and savings.- Nothing contained in section 3 amending the names specified in column (3) of the Schedule in respect of places specified in column (2) shall affect the previous operation of any notification, order, rule or bye-law issued or made or anything done or suffered under any State enactments as they exist on the date of commencement of this Act, or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law.

SCHEDULE

(see section 3 and 4)

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The above translation of PÀ£ÁðlPÀ PÉ®ªÀÅ À̧ܼÀUÀ¼À ºȨ́ ÀgÀÄUÀ¼À£ÀÄß §zÀ̄ Á¬Ä À̧ĪÀ C¢ü¤AiÀĪÀÄ, 2016 (2017gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ À̧ASÉå : 04) be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.

VAJUBHAI VALA

GOVERNOR OF KARNATAKA

By order and in the name of the Governor of Karnataka,

K.DWARAKANATH BABU

Secretary to Government Department of Parliamentary Affairs