Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Land Revenue (Amendment) Act, 2015 31 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 94C 3. Amendment of section 95 Karnataka Land Revenue (Amendment) Act, 2015 31 OF 2015 An Act further to amend the Karnataka Land Revenue Act, 1964. Whereas it is expedient further to amend the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the Sixty-sixth year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Karnataka Land Revenue (Amendment) Act, 2015. (2) It shall come into force at once. 2. Amendment of section 94C :- In section 94C of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) (hereinafter referred to as the principal Act), in clause (vie), for the words and figures "upto 2,400 sq.feet", the words and figures "upto 4,000 sq.feet" shall be substituted. 3. Amendment of section 95 :- In section 95 of the principal Act,- (a) after sub-section (1), the following proviso shall be inserted, namely:- "Provided that the farm Building or farm House so erected shall not be more than ten percent of his holding subject to maximum of such extent of land as may be prescribed. Explanation.- For the purpose of this sub-section "Farm Buildings" or "Farm house" means a house attached to a farm and constructed in a portion of an agricultural land, used for the residence of the agriculturist or used for the purpose of keeping agricultural equipments and tethering cattle. The house shall be used by farmer for his own use and it shall not be let out for commercial activities to any individual or agency." (a) after sub-section (9), the following shall be inserted, namely:- "(10) If any occupant of any agriculture land assessed or held for the purpose of agriculture wishes to divert such land or part thereof for the purpose of setting up of solar power generation in accordance with Karnataka Solar Policy 2014-21 issued in G.O EN 21 VSC 2014 dated 22.05.2014 which has been approved by State an d Central Government and which has been approved by the Competent Authority, the permission applied for conversion of such land shall be deemed to have been granted for that purpose so long as they use for purpose for which permission is granted subject to payment of the conversion fine and all such other fees payable if any, in this regard."