Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Improvement Boards (Amendment) Act, 2001 12 of 2001 [10 April 2001] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 37A Karnataka Improvement Boards (Amendment) Act, 2001 12 of 2001 [10 April 2001] An Act further to amend the Karnataka Improvement Boards Act, 1976. Whereas it is expedient further to amend the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty second year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Improvement Boards (Amendment) Act, 2001. (2) It shall come into force at once. 2. Insertion Of New Section 37A :- After Section 37 of the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976), the following shall be inserted, namely:- " 37A. Power of the Bagalkot Town Development Authority to make bulk allotment.- Notwithstanding anything contained in this Act or development scheme sanctioned under this Act, the Bagalkot Town Development Authority may, subject to any restriction, condition and limitation as may be prescribed, make bulk allotment by way of sale, lease or otherwise of any land which belongs to it or is vested in, or acquired by it, for the purpose of any development scheme,- (i) to the State Government; or (ii) to the Central Government; or (iii) to any Corporation, Body or Organisation owned or controlled by the Central Government or the State Government; or (iv) to any Housing Co-operative Society registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959); or (v) to any society registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960); or (vi) to a trust create wholly for the charitable, educational or religious purpose; Provided that prior approval of the Government shall be obtained for allotment of land to any category listed above except category (i)."