Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Land Reforms (Amendment) Act, 2004 18 of 2004 [10 March 2004] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 109 Karnataka Land Reforms (Amendment) Act, 2004 18 of 2004 [10 March 2004] 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-fifth year of Republic of India, as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Karnataka Land Reforms (Amendment) Act, 2004. (2) It shall come into force at once. 2. Amendment Of Section 109 :- After sub-section (1-A) of section 109 of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), the following proviso shall be inserted, namely:- "Provided that the Deputy Commissioner may subject to the restrictions and the manner specified in this sub-section exercise the power of the State Government to grant exemptions to an extent not exceeding half hectare of land."