[30 OF 2023] [27th July 2023] An
Act further to amend the Karnataka Scheduled Castes and Scheduled Tribes
(Prohibition of Transfer of Certain Lands) Act, 1978. Whereas
it is expedient to amend the Karnataka Scheduled Castes and Scheduled Tribes
(Prohibition of Transfer of Certain Lands) Act, 1978 (Karnataka Act No.2 of
1979), for the purposes hereinafter appearing; Be
it enacted by the Karnataka State Legislature in the Seventy fourth year of
Republic of India as follows:- (1)
This Act
may be called the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition
of Transfer of Certain Lands) (Amendment) Act, 2023. (2)
It shall
come into force at once. "(c) notwithstanding anything contained in any law, there shall be no
limitation of time to invoke the provisions of this Act. (d) the
provisions of clause (c) shall apply to all cases pending before all the
competent authorities and all Courts of Law adjudicating the cases under this
section."The Karnataka
Scheduled Castes And Scheduled Tribes (Prohibition Of Transfer Of Certain
Lands) (Amendment) Act, 2023
In the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer
of Certain Lands) Act, 1978 (Karnataka Act No.2 of 1979), in section 5, in
sub-section (1), after clause (b), the following clauses shall be inserted and
shall always deemed to have been inserted, namely:-