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.