KARNATAKA
LAND GRANT (FOURTH AMENDMENT) RULES, 1971
PREAMBLE
Whereas, a draft of the rules 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 12 of 1964) in Notification No.
GSR 336 (RD 144 LGP 71), dated 2nd November, 1971, published in Part IV,
Section 2-C(i) of the Karnataka Gazette, dated 4th November, 1971, inviting
objections and suggestions from all persons likely to be affected thereby on or
before 6th December, 1971.
And, whereas, the said Gazette was made available to the Public on
4th November, 1971.
And, whereas, no objections or suggestions have been received on
the said draft.
Now, therefore, in exercise of the powers conferred by Section 197
of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964), the
Government of Karnataka, hereby makes the following rules, namely.--
Rule 1. Title and commencement.
(1) These
rules may be called the Karnataka Land Grant (Fourth Amendment) Rules, 1971.
(2) They
shall come into force at once.
Rule 2. Amendment of Rule 3.
In Rule 3 of the Karnataka Land Grant Rules, 1969 (hereinafter
referred to as the said rules) in said rule (1).--
(i) for the
words and figures "Section 71 of the Act", the words and figures
"Section 71 of the Act and the lands which have been classified as
belonging to Categories C and D by the Department of Agriculture" shall be
substituted.
(ii) for the
words "Unoccupied lands", the words "Unoccupied lands other than
lands classified as belonging to Categories C and D by the Department of
Agriculture" shall be inserted.
Rule 3. Amendment of Rule 12.
In sub-rule (3) of Rule 12 of the said rules, after the proviso,
the following further proviso shall be inserted, namely:
"Provided further that in respect of lands granted for coffee
cultivation to persons belonging to Scheduled Castes and Scheduled Tribes, who
are members of a Co-operative Society which grants loan to its members for
cultivation of plantation crops, the price payable for such land shall be
recovered at the time the lands are confirmed in their favour."
Rule 4. Amendment of Rule 22.
In sub-rule (1) of Rule 22 of the said rules.--
(i)
after the brackets and words "(Central Act)", the words
"and to Small Scale Industrial Units registered with the State Directorate
of Industries and Commerce" shall be inserted;
(ii)
after clause (ii), the following clause shall be inserted,
namely.--
"(iii) not more than two
hectares of land shall be granted to any Small Scale Industrial Unit."