Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Land Reforms (Second Amendment) Act, 2005 17 of 2005 [28 May 2005] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 118 Karnataka Land Reforms (Second Amendment) Act, 2005 17 of 2005 [28 May 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 (Second Amendment) Act, 2005. (2) It shall come into force at once. 2. Amendment Of Section 118 :- I n section 118 of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), in sub-section (2), after the words, figures and brackets "sub-section (1) of section 77" the words, figures, brackets and letters" or sub-section (1) of section 77A" shall be inserted.