Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Land Reforms (Amendment) Act, 2010 35 of 2010 [29 July 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 61 Karnataka Land Reforms (Amendment) Act, 2010 35 of 2010 [29 July 2010] 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 sixty first year of the Republic of India, as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Karnataka Land Reforms (Amendment) Act, 2010. (2) It shall come into force at once. 2. Amendment Of Section 61 :- I n the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), in section 61,- (i) in sub-section (2), after the words "agricultural practices", the words "or for raising educational loan to prosecute the higher studies of the children of such person" shall be inserted; (ii) after sub-section (2), the following shall be inserted, namely:- "Explanation.- For the purpose of this sub-section, "Higher studies" means the further studies after Pre-university Examination or 12th Standard Examination conducted by CBSE or ICSE or any Diploma courses."