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BANGALORE DEVELOPMENT AUTHORITY (ALLOTMENT OF CIVIC AMENITY SITES) (AMENDMENT) RULES, 1998

BANGALORE DEVELOPMENT AUTHORITY (ALLOTMENT OF CIVIC AMENITY SITES) (AMENDMENT) RULES, 1998

BANGALORE DEVELOPMENT AUTHORITY (ALLOTMENT OF CIVIC AMENITY SITES) (AMENDMENT) RULES, 1998

 

PREAMBLE

In exercise of the powers conferred by Section 69 of the Bangalore Development Authority Act, 1976 (Karnataka Act 12 of 1976), the Government of Karnataka, hereby makes the following rules, further to amend the Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989, namely.

Rule - 1. Title and commencement.

(1)     These rules may be called the Bangalore Development Authority (Allotment of Civic Amenity Sites) (Amendment) Rules, 1998.

(2)     They shall come into force from the date of their publication in the Official Gazette.

Rule - 2. Amendment of Rule 10.

In Rule 10 of the Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989, in sub-rule (7), for the words "such extended period as the Authority may in any specified case by written order permit", the words "such extended period, not exceeding three years, as the Authority may in specified case by written order permit, subject to payment of penalty at such rates as may be notified by the State Government from time to time" shall be substituted.