Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Land Reforms (Amendment) Act, 2003 34 of 2003 [20 August 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 77 Karnataka Land Reforms (Amendment) Act, 2003 34 of 2003 [20 August 2003] An Act further to amend the Karnataka Land Reforms Act, 1961. Whereas it is expedient further to amend the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962) for the purposes hereinafter appearing:; Be it enacted by the Karnataka State Legislature in the fifty-fourth year of Republic of India, as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Karnataka Land Reforms (Amendment) Act, 2003. (2) It shall come into force on such 1[date] as the State Government may, by notification appoint. 1. The Act has come into force on 1st day of November 2003, vide Notification No. RD 8 LRA 2001 (Part) dated 30.10.2003. 2. Amendment Of Section 77 :- In sub-section (1) of section 77 of the Karnataka Land Reforms Act, 1961,- (i) for clause (iv), the following shall be substituted, namely:- "(iv) landless persons or other persons residing in villages in the same Panchayat area whose gross annual income does not exceed rupees twenty thousand and ex-military personnel whose gross annual income does not exceed rupees twenty-two thousand." (ii) clause (vi) shall be omitted.