Loading...

KARNATAKA LAND GRANT (AMENDMENT) RULES, 2000

KARNATAKA LAND GRANT (AMENDMENT) RULES, 2000

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."

-->

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."