Karnataka
Land Grant (Amendment) Rules, 2023
[16th January 2024]
The draft of the following rules further
to amend the Karnataka Land Grant Rules, 1969, was published as required by
sub-section 197 of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of
1964) in Notification No. RD 41 LGP 2022, dated 28.11.2023, published in Part
IV-A of the Karnataka Gazette dated: 13.12.2023 inviting objections or
suggestions from all the persons likely to be affected thereby within fifteen
days from the date of its publication in the Official Gazette.
Where the said Gazette was made
available to the public on 13.12.2023.
And whereas no objections and
suggestions have been received by the State Government within the period
specified above.
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 Grants Rules, 1969 namely :-
Rule 1. Title and commencement :-
(1)
These rules may be called the Karnataka Land Grant
(Amendment) Rules, 2023.
(2) They
shall come into force from the date of their final publication in the Official
Gazette.
Rule 2. Amendment of rule 22-A :-
In the Karnataka Land Grant Rules, 1969,
in rule 22-A, in sub-rule (1), for the table, and the entries relating thereto,
the following shall be substituted, namely:-
"TABLE
|
To fix the
Non-Agricultural Market value/Guidance value while granting/ Leasing the
Government Land as per rules 19, 20, 21 and 22 of Karnataka Land Grant Rules,
1969 |
|||||
|
Sl.No. |
Purpose |
GRANT (Private) |
LEASE (Private) |
||
|
SC/ST |
Others |
SC/ST |
Others |
||
|
01 |
Industry
(Small and Medium and Large Scale) |
50%
of NonAgricultural Guidance Value |
NonAgricultural
Market Value |
2.5%
of the NonAgricultural Guidance Value |
2.5%
of the NonAgricultural Market Value |
|
02 |
Education
(Primary to Higher Education including Technical, Medical and also Research
Institutes) |
50%
of NonAgricultural Guidance Value |
NonAgricultural
Market Value |
2.5%
of the NonAgricultural Guidance Value |
2.5%
of the NonAgricultural Market Value |
|
03 |
Welfare
activities (Hostel/Hospital/ Orphanage/Old age home etc.) |
10%
of the NonAgricultural Guidance Value |
25%
of the NonAgricultural Market Value |
2.5%
of the NonAgricultural Guidance Value |
2.5%
of the NonAgricultural Guidance Value |
|
04 |
Religious
(Charitable Trusts) |
25%
of NonAgricultural Guidance Value |
50%
of NonAgricultural Guidance Value |
2.5%
of the NonAgricultural Guidance Value |
2.5%
of the NonAgricultural Guidance Value |
|
05 |
Agriculture |
- |
- |
20
times of land revenue per year as rent |
20
times of land revenue per year as rent |
|
06 |
Non-Agriculture
(Excluding above cited purposes) |
- |
- |
2.5%
of the NonAgricultural Guidance value |
2.5%
of the NonAgricultural Guidance value |
|
07 |
Landlocked
Government Lands excluding streams, storm water, drains, nalas, lakes, tanks
and all water bodies |
(i) the rate for
kharab land falling within the agriculture land shall be fixed at the
guidance value of the surrounding agricultural land. (ii) the rate for
the kharab land falling within the diverted land shall be fixed at the
non-agricultural guidance value of the surrounding lands for which the
diversion has been made. (iii) the rate for
the kharab land falling within the developed land shall be fixed at the
non-agricultural guidance value in square meter of the surrounding developed
land approved by the competent authority. |
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