Whereas, the draft Bagalkot Town Development
Authority (Allotment of Sites) Amendment Rules, 1995 was published as required
by sub-section (1) of Section 69 of the Karnataka Improvement of Boards Act,
1976 (Karnataka Act 11 of 1976) in Notification No. HUD 194 MIB 95, dated 13th
December, 1995 in Part IV, Section 2-C(i) of the Karnataka Gazette,
Extraordinary, dated 10th January, 1996 inviting objections and suggestions
from all persons likely to be affected thereby within thirty days from the date
of its publication in the Official Gazette. And whereas, the said Gazette was made available to
the public on 10th January, 1996. And whereas, the objections and suggestions
received within the period specified above have been considered. Now, therefore, in exercise of the powers conferred
by Section 69 of the Karnataka Improvements of Boards Act, 1976 (Karnataka Act
11 of 1976), the Government of Karnataka hereby makes the following rules,
namely.-- (1)
These
rules may be called the Bagalkot Town Development Authority (Allotment of
Sites) (Amendment) Rules, 1996. (2)
They
shall come into force from the date of their publication in the Official Gazette. In Rule 2 of the Bagalkot Town Development
Authority (Allotment of Sites) Rules, 1993, (hereinafter referred to as the
said rules) clause (n) shall be omitted. In Rule 4 of the said rules in sub-rule (2) for the
proviso the following shall be substituted, namely.-- "Provided that not more than two children
(whether Male or Female) of the head of a displaced family who had attained
majority on the date of issue of notification under Section 4 of the Land
Acquisition Act, 1894, shall be deemed and construed as separate family for the
purpose of allotment of site under these rules and such separate family for the
purpose of allotment of site shall be selected by the displaced family, failing
which the Bagalkot Town Development Authority shall select them. Such separate
family of the displaced family shall not be entitled for allotment of site
exceeding an area of 72 Square Meters or any site of portion of a site free of
cost". [1] Published in the Karnataka Gazette, Extraordinary,
dated 5-11-1996, vide Notification No. UDD 194 MIB 95 (P), dated 25-10-1996.[1]BAGALKOT TOWN DEVELOPMENT AUTHORITY
(ALLOTMENT OF SITES) (AMENDMENT) RULES, 1996
PREAMBLE