Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GOVERNMENT GRANTS (KARNATAKA EXTENSION) ACT, 1972 13 of 1973 [] CONTENTS 1. Short title, extent and commencement 2. Extension of the Government Grants Act, 1895 GOVERNMENT GRANTS (KARNATAKA EXTENSION) ACT, 1972 13 of 1973 [] STATEMENT OF OBJECTS AND REASONS [KARNATAKA ACT No. 13 OF 1973] Karnataka Gazette, dated 2-11-1972 The Government Grants Act, 1895 (Central Act 15 of 1895) is in force in the Bombay Area, Madras Area and Coorg District only. According to this Act, the provisions of the Transfer of Property Act, 1882 shall not apply to any grant or other transfer of land or of any interest therein made by or on behalf of the Government to or in favour of any person and that every such grant and transfer shall be construed and take effect according to the terms of the grant or transfer. As lands granted by the Government are generally subject to the restriction of non-alienation, it is considered necessary to extend the provisions of the Government Grants Act to the whole of the State of Mysore. 1. Short title, extent and commencement :- (1) This Act may be called the Government Grants (Karnataka Extension) Act, 1972. (2) It shall extend to the whole of the State of Kamataka. (3) It shall come into force at once. 2. Extension of the Government Grants Act, 1895 :- (1) The Government Grants Act, 1895 (Central Act 15 of 1895) (hereinafter referred to as the extended Act) is hereby extended to, and shall be in force, in the whole of the State of Karnataka. (2) Subject to the provisions ef sub-section (1), after the words and letters "in Part B States" in Sub-section (2) of Section 1 of the extended Act, the words, brackets, figures and letters "other man the territories specified in Clause (a) and Clause (c) of sub-section (1) of Section 7 of the States Re-organisation Act, 1956 (Central Act 37 of 1956)" shall be added.