Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA BHOODAN YAGNA RULES, 1965 CONTENTS 1. Title 2. Definitions 3. Prescribed area for purposes of Section 2(e)(ii) 4. Publication of Danapatra 5. Mode of service of public notice 6. Service Report 7. Manner of Inquiry by the Revenue Officer 8. Order confirming the Danapatra and Registration of such Order 9. Conditions subject to which lands may be granted by the Board 10. List of lands donated and granted prior to the commencement of the Act 11. Scheme of Bhoodan Yagna KARNATAKA BHOODAN YAGNA RULES, 1965 In exercise of the powers conferred by sub-sections (1) and (2) of Section 29 of the Kamataka Bhoodan Yagna Act, 1963, the Government of Karnataka hereby make the following rules, namely :- 1. Title :- These rules may be called the Karnataka Bhoodan Yagna Rules, 1965. 2. Definitions :- In these rules, unless the context otherwise requires. (1)"The Act" means The Karnataka Bhoodan Yagna Act, 1963 (Karnataka Act 34 of 1963); (2)"Danapatra" means the Bhoodan Yagna Danapatra referred to in sub-section (1) of Section 14; (3)"Donor" or "Declarant" means the owner of any land who has donated such land by a danapatra in pursuance of the Bhoodan Yagna before or after the commencement of the Act; (4)"Form" means a form appended to these rules; (5)"Grantee" means any person to whom land has been granted under sub-section (1) of Section 17 or is deemed to have been granted under sub-section (3) of Section 18, and includes this heirs, assigns or successor in interest; (6)"Section" means a section of the Act. 3. Prescribed area for purposes of Section 2(e)(ii) :- For purpose of sub-clause (ii) of clause (e) of Section 2, the prescribed area shall be a standard acre as defined in clause (32) of Section 2(A) of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962). 4. Publication of Danapatra :- (1) On receipt of every Danapatra forwarded to the Revenue Officer under sub-section (2) of Section 14, the particulars thereof shall be entered in a register in Form I. (2) Immediately after the particulars of the Danapatra are entered in the register, the Revenue Officer shall cause the Danapatra to be published in the following manner, namely. (a)a notice in Form II together with a copy of the Danapatra shall be affixed in the chavadi of the village as well as in the office of the Village Panchayat, if any, within whose local limits the do- nated land is situated; (b)copies of such notice shall also be served on the donor, and on the Board. (3) Any objection filed in pursuance of such notice shall be in writing and in duplicate. 5. Mode of service of public notice :- (1) The Revenue Officer shall enter every objection filed under Rule 4 in the register in Form III and fix a date for its hearing of which a public notice in Form IV shall be given calling upon persons interested to attend the enquiry and produce such evidence, oral or documentary, as they may choose to adduce in support of their claims or objections. (2) A copy of the notice referred to in sub-rule (1) shall be affixed in the office of the Revenue Officer and copies of the notice shall be served on the declarant and the objector under registered post with acknowledgement due. A copy of the notice with a copy of the objection filed under sub-rule (3) of Rule 4, shall also be served on the Board. 6. Service Report :- The serving officer shall, in cases other than service by registered post, endorse or annex, or cause to be endorsed or annexed, on or to the original notice referred to in Rule 4 or Rule 5, a return stating the date on which, and the manner in which the notice was served and, shall, if possible, get the report attested by two persons witnessing the service. 7. Manner of Inquiry by the Revenue Officer :- On the date fixed for hearing, or on any adjourned date, the Revenue Officer shall, after hearing the declarant, the objector and the authorised agent of the Board and after taking into consideration such other evidence as may be produced on their behalf and after making such further enquiry as he deems necessary, either confirm or supersede the Danapatra, in whole or in part. 8. Order confirming the Danapatra and Registration of such Order :- 1 (1) Any order under sub-section (4) of Section 15 confirming a Danapatra in whole or in part, or superseding it shall clearly specify the land in respect of which the Danapatra has been confirmed and in respect of which it nas been superseded. 2 (2) A copy of every order under sub-section (4) of Section 15 confirming a Danapatra in whole or in part shall be sent to the Registering Officer under the Indian Registration Act, 1908, within whose jurisdiction, the whole or any part of the land donated is situate. (3) The Registering Officer shall register the said order as if it is a deed of gift in favour of the Karnataka Bhoodan Yagna Board and communicate the Revenue Officer concerned, the fact of such registration. 1. Rule 8 renumbered as sub-rule (1) thereof by GSR 3, dated 23- 12-1969, w.e.f. 1-1-1970 2. Sub-rules (2) and (3) inserted by GSR 3, dated 23-12-1969, w.e.f. 1-1-1970 9. Conditions subject to which lands may be granted by the Board :- (1) Before granting the land vested in the Board, an undertaking, in writing, shall be obtained from the grantee by the Board to the following effect, namely. (a)that he shall have no right to sell or dispose of the land; (b)that the land shall not be rented out; (c)that he shall pay the land revenue, the cesses and other charges due to Government for the land; (d)that he shall pay to the Board, the contribution for the land as fixed by the Board from time to time; and (e)that the grant of the land shall be liable to cancellation if it be found that it was grossly inequitable or was made under a mistake of fact or owing to fraud or misrepresentation. (2) (a) For violation of any of the conditions specified in sub-rule (1), the grant may be cancelled and the land resumed by the Board without payment of any compensation whatever to the grantee, provided that a reasonable opportunity shall be given to the grantee before taking action under this sub-rule. (b) On such resumption, the land shall revert in the Board and the Board may regrant it to any other landless person, in the manner provided in sub-section (2) of Section 17. 10. List of lands donated and granted prior to the commencement of the Act :- The list of lands prepared by the Board under sub-section (1) of Section 18 shall, in addition to the particulars specified in the said sub-section, also contain the particulars of the conditions subject to which such land has been granted to any person. 11. Scheme of Bhoodan Yagna :- The Board may, by regulations made under Section 30, formulate the Scheme of Bhoodan Yagna.