Whereas, the said Gazette was made available to the public on 29-1-2019; And whereas, two objections were received within the period specified
above and are disposed off. Now, therefore, in exercise of the powers conferred by sub-section (1)
of Section 197 of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of
1964), the Government of Karnataka hereby makes the following rules to amend
the Karnataka Land Grant Rules, 1969, namely.-- (1)
These rules
may be called the Karnataka Land Grant (Amendment) Rules, 2019. (2)
They shall
come into force from the date of their final publication in the Official
Gazette. In Rule 2 of the Karnataka Land Grant Rules, 1969 (hereinafter referred
to as the 'said rules').-- (i)
in sub-rule
(5), the following shall be inserted at the end, namely.-- "who was a resident of Karnataka before joining service and
declared any part of Karnataka as his native Taluk"; and (ii)
sub-rule
(10) shall be omitted. In Rule 4 of the said rules, in sub-rule (1), in the proviso for the
words "two lakhs", the words "eight lakhs" shall be
substituted. In Rule 5-A of the said rules, the words, letters and brackets
"five per cent for the purpose of item (iii) of the said sub-rule in
respect of political sufferers" shall be omitted and for the words
"ten per cent", the words "twenty per cent" shall be
substituted. In Rule 8 of the said rules, after sub-rule (7), the following shall be
inserted, namely.-- "(8) An Ex-Serviceman or a soldier shall be entitled to land grant
subject to annual income limit as specified in sub-rule (1) of Rule 4. He shall
apply for land grant in Form 1-A to the Tahsildars of native taluk as entered
in his service register. Application for land grant shall be submitted by the
serving soldier in his service period and in respect of Ex-serviceman within
two years from the date of their retirement in future. All the applications
submitted shall be recorded by the Tahsildar in a register as per the seniority
of date of submission and action shall be taken for granting land compulsorily
based on the same seniority. First priority shall be given to the widows or
dependents of soldiers died in the military operation and the soldiers
completely disabled in the military operation: Provided that in case of an Ex-Serviceman who has not got grant of land
before, may also make an application within two years from the date of
commencement of the Karnataka Land Gant (Amendment) Rules, 2019: Provided further that, if the land is not available for grant in the
native taluk as per his service register then such applications shall be transferred
by the respective Tahsildar to the Tahsildar of adjacent taluks. Explanation.-- For the purpose of this rule "the person
completely disabled in military operation" means a person so certified by
the concerned military authorities. (9) The commissioned officers of the Indian Armed Forces or
para-military forces of Union are not eligible for land grant under this Quota,
except dependents of the commissioned officers died in the military operation
and the commissioned officers disabled in the military operation. (10) The soldier who have declared any part of State of Karnataka as
native Taluk when he joined the Indian Armed Forces or para military forces of
the union, shall be eligible for land grant. In case of Ex-Serviceman, the
District Officer, Sainik Welfare and Rehabilitation Department of the concerned
district shall give authentication regarding applicant's native Taluk and his
pension and pay drawn, who are eligible for land grant. In case of serving
soldier concerned commanding officer/adjutant shall attest that the applicant
that he was a resident of State of Karnataka when he joined the Armed Forces of
the Union and his present pay drawn details: Provided that if the person residing in the areas lying within the
limits and within the distance from such limits specified in the sub-rule (2)
of Rule 10 makes his application it shall be considered for grant of land in
the neighbouring taluks of neighbouring districts." After Form I of the said rules, the following shall be inserted,
namely.-- "FORM I-A [See sub-rule (8) of Rule 8] Application to be submitted by the
Soldiers/Ex-Serviceman for grant of land for purpose of agriculture. Sl. No. Particulars Information
to be furnished 1. Name of
the Soldier/Ex-Serviceman 2. Name of
Father/Mother 3. Age as per
the service record 4. Name of
the widow of the soldier or dependent of such soldier who deceased in the
military operation 5. Name of
soldier who completely disabled in the military operation 6. Name of
the Defence force in which serving/served 7. Present
Rank/Rank last held 8. Service
Number 9. Date of
joining the service 10. Date of
discharge from service [Ex-servicemen] 11. Number of
years service rendered 12. Details of
gallantry awards if any 13. Full
address 14. Native
village and district as per service register 15. Purpose of
land grant 16. Extent of
land sought for grant 17. Place
where the land is situated [Sy. No./Village/Hobli/Taluk/District] 18. If the
applicant possessed own land in the State or outside, then furnish the full
details of such land [State/District/Taluk/Hobli/Village/Sy. No./Extent/type
of land] 19. If any
land granted earlier under Soldier/ex-Serviceman quota, then furnish the
details of such land [State/District/Taluk/Hobli/Village/Sy. No./Extent/type
of land] 20. If the
applicant or his family members are the agriculturist, then furnish
information 21. Annual
income of the applicant [Furnish the certified copy] [By salary/Pension and
other sources] 23. Any other
information applicants wants to furnish Place: Date: Signature of the applicant"KARNATAKA LAND
GRANT (AMENDMENT) RULES, 2019
PREAMBLE