KARNATAKA LAND REVENUE (AMENDMENT) RULES,
1996
PREAMBLE
Whereas, the draft of the following rules further to amend
the Karnataka Land Revenue Rules, 1966 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 21 (RD 21 LGP 93, dated 10th January, 1996),
published in Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary,
dated 16th January, 1996, inviting objections or suggestions from all the
persons likely to be affected thereby within One month from the date of
publication in the Official Gazette.
And, whereas, the said Notification was made available to
the public on 16th January, 1996.
And, whereas, no objections or suggestions are received by
the Government.
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 Revenue (Amendment) Rules, 1996.
(2)
They shall come into force
from the date of their publication in the Official Gazette.
Rule 2. Amendment of Rule 107.
In Rule 107 of the Karnataka Land Revenue Rules, 1966 for
the Table, the following Table shall be substituted, namely.--
|
Sl. No. |
Place |
Area |
Rate of fine in rupees per square metre |
|
|
|
|
|
Residential |
Nonresidential includes Hotels, Resorts and Clubs etc. |
|
1. |
Bangalore (Urban District) |
Municipal Corporation limits and all lands within a
distance of 18 Kilometres from the Corporation limits and other places |
13-45 |
43-04 |
|
2 |
Bangalore (Rural District) |
Lands situated within Municipal limit and also other
places |
10-76 |
32-28 |
|
3 |
Mysore, Mangalore, Shimoga, Bhadravathi, Belgaum,
Gulbarga and Hubli -- Dharawad |
Municipal Corporation limits and all lands within a
distance of 12 Kilometres from the Corporation limits |
8-07 |
16-14 |
|
4 |
Tumkur, Kolar, Mandya, Chitradurga, Madikeri,
Chickmagalore, Hassan, Bijapur, Karwar, Bidar, Bellary, Raichur, Hospet,
K.G.F, Dandeli, Nippani, Ranebervnur, Davanagere and Gadag --Betageri |
Municipal limits and all lands within a distance of 8
Kilometres from the Municipal limits |
5-38 |
10-76 |
|
5 |
All other Taluk headquarters |
Municipal limits and all lands within a distance of 5
Kilometres from the Municipal limits |
5-38 |
8-07 |
|
6 |
Other places |
|
2-18 |
5-38 |
1 square metre = 10.76 square feet.