Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Irrigation (Amendment) Act, 2003 36 of 2003 [25 August 2003] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 27A 3. Repeal And Savings Karnataka Irrigation (Amendment) Act, 2003 36 of 2003 [25 August 2003] An Act further to amend the Karnataka Irrigation Act, 1965. Whereas it is expedient further to amend the Karnataka Irrigation Act, 1965 (Karnataka Act 16 of 1965) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-fourth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Irrigation (Amendment) Act, 2003. (2) It shall be deemed to have come into force with effect from the sixth day of June, 2003. 2. Insertion Of New Section 27A :- After section 27 of the Karnataka Irrigation Act, 1965 (Karnataka Act 16 of 1965) (hereinafter referred to as the principal Act), the following shall be inserted, namely:- 27A. Restriction on alienation of certain lands.- (1) Notwithstanding anything contained in any other law for the time being in force, after commencement of construction of any irrigation work to irrigate any land, from any irrigation project, being a major or medium irrigation project, no owner of such land shall, for such period not exceeding ten years and from a date to be specified in this behalf, by a notification by the Chief Engineer in charge of the irrigation work, transfer the land specified in the notification by way of sale, mortgage, lease, gift, exchange or otherwise without prior permission of the Irrigation Officer. (2) The Irrigation Officer may give permission under sub-section (1) having regard to the guidelines issued by the State Government from time to time." 3. Repeal And Savings :- ( 1 ) The Karnataka Irrigation (Amendment) Ordinance, 2003 (Karnataka Ordinance 2 of 2003) is hereby repealed; (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.