The Karnataka Land Revenue (Third Amendment) Act, 2024
[06
OF 2025]
[10th
January 2025]
PREAMBLE
An Act further to amend the
Karnataka Land Revenue Act, 1964.
Whereas it is expedient
further to amend the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of
1964) for the purposes hereinafter appearing:
Be it enacted by the
Karnataka State Legislature in the Seventy fifth year of the Republic of India,
as follows:-
Section 1. Short title and commencement.
(1)
This Act may be called as the Karnataka Land
Revenue (Third Amendment) Act, 2024.
(2)
It shall come into force at once.
Section 2. Amendment of section 67.
In the Karnataka Land
Revenue Act, 1964 (Karnataka Act 12 of 1964), (hereinafter referred to as the
Principal Act) In section 67,-
(i)
in sub-section (2), for the words "the
Deputy Commissioner or a Survey Officer not lower in rank than a Deputy
Commissioner" the words "Assistant Commissioner or a survey Officer
not lower in rank than the Assistant Commissioner" shall be substituted; and
(ii)
sub-section (3) shall be omitted.
Section 3. Amendment of section 95.
In the Principal Act, in
section 95 in subsection (2), in clause (i), after the proviso, the following
proviso shall be inserted, namely:-
"Provided further that,
no diversion of land for non-agricultural purpose shall be required, if
agricultural land upto 2.00 acres is used for establishing new industries, if
such lands assessed or held for the purpose of agriculture, is as per the land
use as specified in the Master Plan duly published, for the concerned land
under the provisions of the Karnataka Town and Country Planning Act, 1961
(Karnataka Act 11 of 1963) with approval of the State Government."
Section 4. Amendment of section 104.
In the Principal Act, in
section 104, for the words and figures "not transferable by virtue of any
condition lawfully annexed to the tenure, under the provision of section 91,
section 98 or section 99" the words and figures "which is covered
under sections 67 or 71 of the Act" shall be substituted.
Section 5. Amendment of section 136.
In the Principal Act, in
section 136, in subsection (1), the word "not" shall be omitted.