Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Land Reforms (Amendment) Act, 2005 7 of 2005 [19 March 2005] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 109 Karnataka Land Reforms (Amendment) Act, 2005 7 of 2005 [19 March 2005] 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-sixth year of Republic of India, as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Karnataka Land Reforms (Amendment) Act, 2005. (2) It shall come into force at once. 2. Amendment Of Section 109 :- In the proviso to sub-section (1-A) of section 109 of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), for the words "the Deputy Commissioner may", the words "the Deputy Commissioner other than the Deputy Commissioner of Bangalore Rural District and the Deputy Commissioner of Bangalore District, may" shall be substituted.