KARNATAKA
LAND GRANT (AMENDMENT) RULES, 2000
PREAMBLE
Whereas, the draft of the following rules further to amend the
Karnataka Land Grant Rules, 1969 was published as required by sub-section (1)
of Section 197 of the Karnataka Land Revenue Act, 1964 (Karnataka Act No. 12 of
1964) in Notification No. RD 89 LGP 99, dated 17th January, 2000 published in
Part IV, Section 2-C(ii) of the Karnataka Gazette, Extraordinary, dated 18th
January, 2000 inviting objection or suggestion from all the persons likely to
be affected thereby within fifteen days from the date of publication in the
Official Gazette.
And whereas, the said Gazette was made available to the public on
18th January, 2000.
And whereas, no objections and suggestions have been received by
the Government.
Now, therefore, in exercise of the powers conferred by Section 197
of the Karnataka Revenue Act, 1964 (Karnataka Act No. 12 of 1964), the
Government hereby makes the following rules, namely.--
Rule 1. Short title and commencement.
(1) These
rules may be called the Karnataka Land Grant (Amendment) Rules, 2000.
(2) They
shall come into force from the date of their publication in the Official
Gazette.
Rule 2. Insertion of new Rule 18-A
After Rule 18 of the Karnataka Land Grant Rules, 1969, the
following rule shall be inserted, namely.--
"18-A. Grant of land for House Site Scheme, etc.--
Notwithstanding anything contained in these rules.--
(i) the
Deputy Commissioner may make available the land belonging to the State
Government for the purpose of grant of house sites to site less persons under
any scheme as may be framed by the Government from time to time;
(ii) committee,
if any, constituted under such scheme shall subject to the general or special
orders of the Government in the concerned Department select the beneficiaries
under the relevant scheme and send the list of selected beneficiaries to the
Tahsildar; and
(iii) the
Tahsildar or any other officer specified by the Government shall on receipt of
such list of selected beneficiaries grant house sites to the beneficiaries and
also issue grant certificate in such manner and subject to such restrictions
and conditions as may be specified by the concerned Department of the
Government from time to time."