[Ordinance No. 13 of 2020] An Ordinance further to amend the Karnataka Land
Reforms Act, 1961 (Karnataka Act 10 of 1962) and for matters connected
therewith or incidental thereto; Whereas the Karnataka Legislative Assembly and the
Karnataka Legislative Council are not in session and the Governor of Karnataka
is satisfied that the circumstances exist which render it necessary for him to
take immediate action to promulgate the Ordinance for the purposes hereinafter
appearing; Now, therefore, in exercise of the powers conferred
by clause (1) of Article 213 of the Constitution of India, the Governor of
Karnataka is pleased to promulgate the following Ordinance, namely:- (1) This Ordinance may be called the Karnataka Land Reforms (Amendment)
Ordinance, 2020. (2) Sections 3, 4, 5, 6, 7 and 11 shall be deemed to have been come into
force with effect from the 1st day of March 1974 and remaining provisions shall
come into force at once. In the Karnataka Land Reforms Act, 1961 (Karnataka
Act 10 of 1962) (hereinafter referred to Principal Act), in section 63,- (i) for sub-section (2), the following shall be substituted, namely:- "(2) The ceiling area for a person who is not a
member of a family or who has no family or for a family shall be twenty units: Provided that, in the case of a family consisting
of more than five members the ceiling area shall be twenty units plus an
additional extent of four units for every member in excess of ten, so however
that the ceiling area shall not exceed forty units in the aggregate." (ii) for sub-section (2A), the following shall be substituted, namely,- "(2A) The
ceiling area for a person who is tenant under clause (b) of sub-section (2) of
section 5 shall be eighty units." In the Principal Act, in section 70, in sub-section
(1), the words, figures and letter "not being a person disentitled to hold
lands under section 79A" shall be omitted. In the Principal Act, in section 72, in sub-section
(1), the figures, word and letters "79A and 79B" shall be omitted. In the Principal Act, section 79A shall be omitted. In the Principal Act, section 79B shall be omitted. In the Principal Act, section 79C shall be omitted. In the Principal Act, in section 80,- (i) in the heading, for the words "Transfer to non-agriculturists
barred" the words "Restrictions on transfer of certain lands"
shall be substituted; (ii) in sub section (1),- (a) clause (b) shall be omitted; (b) for sub clause (i), the following shall be substituted, namely:- "(i) in case of A-class irrigated land, who does
not use for agriculture purpose; or"; (c) in sub-clause (ii), for the words "who being an agriculturist holds
as owner" the words "who holds as a owner" shall be substituted; (d) sub-clause (iii) shall be omitted; (e) sub-clause (iv), shall be omitted; and (f) the proviso shall be omitted. In the Principal Act, after section 80, the
following shall be inserted, namely:- "80-A.
Restriction on lands granted to the Scheduled Castes or Scheduled Tribes.-- No conditions laid down in this Act shall be
relaxed in respect of lands granted, during the period of prohibition under the
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of
Certain Lands) Act, 1978 (Karnataka Act 2 of 1979)." In the Principal Act, in section 81,- (i) for the heading, the following shall be substituted, namely:- "81. Restriction on Sale or Mortgage of Agriculture
Land" (ii) in sub-section (1), the words, figures and letters "section 79A or
section 79B or" shall be omitted. (iii) after sub section (2), the following shall be inserted, namely:- "(2-A) No
mortgage of agriculture land shall be made in favour of any person, other than
the institutions specified in clause (a) and (b) of sub section (1). In the Principal Act, in section 104, the figures,
word and letters "79A and 79B" shall be omitted. In the Principal Act, in section 109,- (i) in sub-section (1), the figures and letters "79A, 79B" shall
be omitted; and (ii) in sub-section (1A), the figures and letters "79A, 79B" shall
be omitted. (1) Notwithstanding the omission of sections 79A, 79B and 79C with effect
from 1st day of March 1974, the cases already disposed of before the
publication of the Karnataka Land Reforms (Amendment) Ordinance, 2020 shall not
in any way be affected. (2) All cases pending on the date of publication of this Act pertaining to
sections 79A, 79B and 79C and consequential thereof shall stand abated.KARNATAKA
LAND REFORMS (AMENDMENT) ORDINANCE, 2020
PREAMBLE