In
exercise of the powers conferred by Sections 95 and 197 of the Karnataka Land
"Revenue Act, 1964 (Karnataka Act 12 of 1964), the Government of Karnataka
makes the following rules, the draft of the same having been published as
required by sub-section (1) of Section 197 of the said Act, in the Karnataka
Gazette, dated 29th February, 1968 as GSR 58, dated 23rd February, 1968,
namely. (1) These rules may be called
the Karnataka Land Revenue (Second Amendment) Rules, 1968. (2) They shall come into
force at once. In
the Karnataka Land Revenue Rules, 1966, for sub-rule (1) of Rule 108, the
following sub-rule be substituted, namely. "1. Notwithstanding
anything contained in the foregoing rules, no fine shall be imposed for the
appropriation of agricultural lands made over to or acquired under the Land Acquisition Act
at the instance of a Government Department, Municipal Council, Local Board,
Village Panchayat, Charitable or Educational Institution for charitable or
public purposes from which the Government Department, Municipal Council, Local
Board, Village Panchayat, Charitable or Educational Institution concerned does
not derive any profit and the land is used for the purposes such as
construction of a School Building laying out of play-ground, roads, hospitals,
dispensaries or rest houses,"KARNATAKA
LAND REVENUE (SECOND AMENDMENT) RULES, 1968
PREAMBLE