In
exercise of the powers conferred by sub-sections (1) and (2) of Section 214 of
the Bombay Land Revenue Code, 1879 (Bombay Act V of 1879), as in force in the
Bombay Area, the Government of Karnataka, hereby makes the following amendments
to the Bombay Land Revenue (Karnataka Amendment) Rules, 1960, the draft of the
said amendments having been previously published as required by sub-section (3)
of the said section in Notification No. RD 89 LMD 60, dated the 15th February,
1961 in Section 2-C(i) of Karnataka Gazette, dated the 23rd February, 1961. In
Rule 37-F of the said Rules, after sub-rule (3), the following shall be added,
namely.-- "(4) Village Panchayats.-- (a) Lands under the control
of the Revenue Department may be leased by Deputy Commissioner to Village
Panchayats for raising vegetable gardens and fruit trees, for such period not
exceeding thirty years as he deems fit, on an annual rent equal to the land
revenue payable in respect of the land and subject to the following
conditions.-- (1) the land should be
utilised for the purpose for which it is leased; (2) the land should not
be subleased or alienated; (3) no act which is
destructive or permanently injurious to the land should be done; (4) the lease may be
terminated for contravening any of the aforesaid conditions or for non-payment
of the rent of the land leased for any year. (b) In determining the
extent of the land to be leased under clause (a), the Deputy Commissioner shall
have due regard to the availability of the land in the locality and the
requirements of the panchayat concerned, and the total extent of land which may
be leased shall not exceed ten acres of wet land or twenty-five acres of dry
land. (5) Farming Co-operative Societies.-- (a) Lands under the
control of the Revenue Department may be leased by Deputy Commissioner to
Farming Societies registered or deemed to be registered under the Karnataka
Co-operative Societies Act, 1959, for such period not exceeding thirty years as
he deems fit, on an annual rent equal to the land revenue payable in respect of
the land and subject to the following conditions.-- (i) the land should be
cultivated personally by the members of the Society; (ii) no act which is
destructive or permanently injurious to the land should be made; (iii) the lease shall be
terminated in case the registration of the Society is cancelled; (iv) the land should not
be subleased or alienated; (v) the lease may be
terminated for contravening all or any of the aforesaid conditions or for
non-payment of rent of the land for any year. (b) In determining the
extent of land to be leased under clause (a), the Deputy Commissioner shall
decide the total extent to be granted at the rates specified in Rule 37-H(2)
for each individual of the Society."BOMBAY
LAND REVENUE (KARNATAKA AMENDMENT) RULES, 1961
PREAMBLE