KARNATAKA LAND GRANT (SECOND AMENDMENT) RULES, 1970

 

PREAMBLE

Whereas, the 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 296 (RD 42 LGP 70), dated 6th August, 1970, published in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 27th August, 1970, inviting objections and suggestions from all persons likely to be affected thereby on or before 10th September, 1970.

And, whereas, the said Gazette was made available to the public on 27th August, 1970.

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 (Second Amendment) Rules, 1970.

(2)     They shall come into force at once.

Rule - 2. Amendment of Rule 4.

In Rule 4 of the Karnataka Land Grant Rules, 1969, for the proviso to sub-rule (1), the following provisos shall be substituted, namely:

"Provided that in the case Ex-Servicemen and Soldiers, lands may be granted, if the gross annual income of the applicant does not exceed rupees five thousand:

Provided further that the extent of land granted to any person shall not together with the land already held by such person exceed the limits prescribed for a sufficient holder in Rule 2(15)."

Rule - 3. Amendment of Rule 6.

In the proviso to Rule 6 of the said rules the word "Irrigation" shall be omitted.

Rule - 4. Amendment of Rule 9.

In sub-rule (2) of Rule 9 of the said rules, after the words "Scheduled Bank", the words "or the Agricultural Refinancing Corporation or the Karnataka State Agro Industries Corporation" shall be inserted.

Rule - 5. Amendment of Rule 10.

For sub-rule (2) of Rule 10 of the said rules, the following sub-rule shall be substituted, namely.

"(2) No land

(i)       within the municipal limits of the City of Bangalore and in any village situated within a radius of sixteen kilometres from the municipal limits of the City of Bangalore; or

(ii)      within the municipal limits of cities of Mysore, Davangere, Mangalore, Hubli-Dharwar, Kolar Gold Fields Area and Bagalkote Town in any village situated within a radius of seven kilometres from the municipal limits of the said places, or

(iii)     within the municipal limits of District Head-quarters and towns of Gadag-Betegeri and Dandeli and in any village situated within a radius of five kilometres from the municipal or town limits of the said places; or

(iv)    within the municipal limits of Taluk Head-quarters and towns connected by railway and in any village situated within a radius of three kilometres from the municipal or town limits of the said places; or

(v)      within the limits of other municipalities, other Taluk Headquarters and Town Panchayats and in any village situated within a radius of one and half kilometres from the said places, shall be granted under these rules for the purpose of agriculture.

Explanation. For the purpose of this sub-rule, if the headquarters, gramathana or chavadi of a village is within the radius specified in this sub-rule, the whole of such village shall be deemed to be within the radius specified in this sub-rule."

Rule - 6. Amendment of Rule 15.

In Rule 15 of the said rules.

(1)     in sub-rule (1), for the words "one furlong" the words "Two hundred metres" shall be substituted.

(2)     in sub-rule (2), for the words "hundred yards", the words "one hundred metres" and for the words "half a mile", the words "half a kilometre" shall be substituted.

Rule - 7. Amendment of Rule 18.

(1)     In Rule 18 of the said rules, (1) for sub-rule 5, the following sub-rule shall be substituted, namely.

"(5) A building site to be granted under this rule shall not exceed five ares."

(2)     in sub-rule (6) for the figure and word "5 cents", the words "two ares" and for the figure and word "2 cents" the words "one are" shall be substituted.

Rule - 8. Amendment of Rule 31.

In Rule 31 of the said rules, after the words "Scheduled Bank", the words "or the Agricultural Refinancing Corporation or the Karnataka State Agro Industries Corporation" shall be inserted.

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KARNATAKA LAND GRANT (SECOND AMENDMENT) RULES, 1970

 

PREAMBLE

Whereas, the 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 296 (RD 42 LGP 70), dated 6th August, 1970, published in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 27th August, 1970, inviting objections and suggestions from all persons likely to be affected thereby on or before 10th September, 1970.

And, whereas, the said Gazette was made available to the public on 27th August, 1970.

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 (Second Amendment) Rules, 1970.

(2)     They shall come into force at once.

Rule - 2. Amendment of Rule 4.

In Rule 4 of the Karnataka Land Grant Rules, 1969, for the proviso to sub-rule (1), the following provisos shall be substituted, namely:

"Provided that in the case Ex-Servicemen and Soldiers, lands may be granted, if the gross annual income of the applicant does not exceed rupees five thousand:

Provided further that the extent of land granted to any person shall not together with the land already held by such person exceed the limits prescribed for a sufficient holder in Rule 2(15)."

Rule - 3. Amendment of Rule 6.

In the proviso to Rule 6 of the said rules the word "Irrigation" shall be omitted.

Rule - 4. Amendment of Rule 9.

In sub-rule (2) of Rule 9 of the said rules, after the words "Scheduled Bank", the words "or the Agricultural Refinancing Corporation or the Karnataka State Agro Industries Corporation" shall be inserted.

Rule - 5. Amendment of Rule 10.

For sub-rule (2) of Rule 10 of the said rules, the following sub-rule shall be substituted, namely.

"(2) No land

(i)       within the municipal limits of the City of Bangalore and in any village situated within a radius of sixteen kilometres from the municipal limits of the City of Bangalore; or

(ii)      within the municipal limits of cities of Mysore, Davangere, Mangalore, Hubli-Dharwar, Kolar Gold Fields Area and Bagalkote Town in any village situated within a radius of seven kilometres from the municipal limits of the said places, or

(iii)     within the municipal limits of District Head-quarters and towns of Gadag-Betegeri and Dandeli and in any village situated within a radius of five kilometres from the municipal or town limits of the said places; or

(iv)    within the municipal limits of Taluk Head-quarters and towns connected by railway and in any village situated within a radius of three kilometres from the municipal or town limits of the said places; or

(v)      within the limits of other municipalities, other Taluk Headquarters and Town Panchayats and in any village situated within a radius of one and half kilometres from the said places, shall be granted under these rules for the purpose of agriculture.

Explanation. For the purpose of this sub-rule, if the headquarters, gramathana or chavadi of a village is within the radius specified in this sub-rule, the whole of such village shall be deemed to be within the radius specified in this sub-rule."

Rule - 6. Amendment of Rule 15.

In Rule 15 of the said rules.

(1)     in sub-rule (1), for the words "one furlong" the words "Two hundred metres" shall be substituted.

(2)     in sub-rule (2), for the words "hundred yards", the words "one hundred metres" and for the words "half a mile", the words "half a kilometre" shall be substituted.

Rule - 7. Amendment of Rule 18.

(1)     In Rule 18 of the said rules, (1) for sub-rule 5, the following sub-rule shall be substituted, namely.

"(5) A building site to be granted under this rule shall not exceed five ares."

(2)     in sub-rule (6) for the figure and word "5 cents", the words "two ares" and for the figure and word "2 cents" the words "one are" shall be substituted.

Rule - 8. Amendment of Rule 31.

In Rule 31 of the said rules, after the words "Scheduled Bank", the words "or the Agricultural Refinancing Corporation or the Karnataka State Agro Industries Corporation" shall be inserted.