KARNATAKA TOWN AND COUNTRY PLANNING AND CERTAIN OTHER LAWS (AMENDMENT) ACT, 2013

Preamble - KARNATAKA TOWN AND COUNTRY PLANNING AND CERTAIN OTHER LAWS (AMENDMENT) ACT, 2013

THE KARNATAKA TOWN AND COUNTRY PLANNING AND CERTAIN OTHER LAWS (AMENDMENT) ACT, 2013

[Act No. 67 of 2013]

[08th December, 2013]

PREAMBLE

An Act further to amend the Karnataka Town and Country Planning Act, 1961, the Karnataka Municipal Corporations Act, 1976 and the Karnataka Municipalities Act, 1964.

Whereas it is expedient further to amend the Karnataka Town and Country Planning Act, 1961, (Karnataka Act 11 of 1963) the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) and the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the Sixty Fourth year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Karnataka Town and Country Planning and certain other Laws (Amendment) Act, 2013.

 

(2)     It shall be deemed to have come into force with effect from the 19th day of October, 2013.

Section 2 - Amendment of Karnataka Act 11 of 1963

In the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) in section 76FF,-

(1)     in sub-section (1), for the words and figures "the 3rd day of December 2009" the words, figures and brackets "the date of commencement of the Karnataka Town and Country Planning and certain other Laws (Amendment) Act, 2013" shall be substituted.

 

(2)     in sub-section (13), for the words, figures and brackets "one year from the date of commencement of the Karnataka Town and Country Planning and certain other Laws (Amendment) Act, 2009" the words "such period as may be prescribed" shall be substituted.

Section 3 - Amendment of Karnataka Act 14 of 1977

In the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) in section 321A, in sub-section (1), for the words and figures "the 3rd day of December 2009" the words, figures and brackets "the date of commencement of the Karnataka Town and Country Planning and certain other Laws (Amendment) Act, 2013" shall be substituted.

Section 4 - Amendment of Karnataka Act 22 of 1964

In the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) in section 187A, in sub-section (1), for the words and figures "the 3rd day of December 2009" the words, figures and brackets " the date of commencement of the Karnataka Town and Country Planning and certain other Laws (Amendment) Act, 2013" shall be substituted.

Section 5 - Repeal and savings

(1)     The Karnataka Town and Country Planning and certain other Laws (Amendment) Ordinance, 2013 (Karnataka Ordinance No. 2 of 2013) is hereby repealed.

 

(2)     Notwithstanding such repeal anything done or any action taken under the Principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.