LexThe BANGALORE PALACE (UTILIZATION AND REGULATION OF LAND) ACT, 2025
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KARNATAKA ACT NO. 14 OF 2025
THE BANGALORE PALACE (UTILIZATION AND REGULATION OF LAND)
ACT, 2025
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
1. Short title, application and commencement
2. Definitions
3. Utilization of Land for infrastructure project
4. Compensation Payable for Utilization
5. Payment of compensation on existence of disputes between the claimants
6. Protection for action taken in good faith
7. Act to have overriding effect
8. Repeal and savings
STATEMENT OF OBJECTS AND REASONS
I
Act 14 of 2025 :- A Bill to determine the utilization and regulation of
land of the Bangalore Palace which has been acquired under the Bangalore
Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996) and
under which the land relating to the Bangalore Palace no w vests with the State
of Karnataka;
Whereas, the total value of the entire extent of 472 acres and 16 guntas
of the Bangalore Palace has been determined in accordance with sections 8 and
9 of the Bangalore Palace (Acquisition and Transfer) Act, 1996 (Kar nataka Act
18 of 1996), which has been determined to be Rupees Eleven Crores;
And whereas, the constitutional validity of the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996) has been
upheld by the Hon’ble High Court of Kar nataka, and there is no stay on the
operation of the Bangalore Palace (Acquisition and Transfer) Act, 1996
(Karnataka Act 18 of 1996) by the Hon’ble Supreme Court in the appeal;
And whereas, by the judgment dated 10.12.2024, the Hon’ble Supreme
Court in Contempt Case No. 688 of 2021 etc. has directed to grant transferable
development rights, valuing the part of the Bangalore Palace ear -marked for
the purpose of road widening, in accordance with the prevailing guidance value
of the adjoining areas in accor dance with section 45B of the Karnataka Stamp
Act, 1957 (Karnataka Act 34 of 1957);
And whereas, the financial effect of the judgment of the Hon’ble Supreme
Court will be grave on the exchequer of the State of Karnataka, and upon the
urban planning of the city of Bengaluru. Further, the same is not consistent
with the total compensation determined as per the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
And whereas, the Civil Appeals relating to the constitutional valid ity of
the Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of
1996) are pending consideration of the Hon’ble Supreme Court and the grant of
the transferable development rights will be an irreversible process, which will
have a severe ramification on the State.
Hence, the Bill.
[L.A. Bill No. 05 of 2025, File No. SAMVYASHAE 02 SHASANA 2025]
[Entries 18 and 63 of List II and entry 42 of List III of the Seventh Schedule to
the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.137 in part-IVA
dated:12.03.2025]
II
Amendment Act 35 of 2025:- Whereas the part of the land which was
acquired under the Bangalore Palace (Acquisition and Transfer) Act, 1996, was
sought to be utilized for an infrastructure project to the extent of 15 acres 17.5
gunta, out of which only 1217.41 square meters has been actually utilized;
And whereas no transferable development rights under section 14B of
the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of
1963) will apply to the land vested with the Government pursuant to the
Bangalore Palace (Acquis ition and Transfer) Act, 1996 (Karnataka Act 18 of
1996);
And whereas it is necessary to empower the State Government to utilize
any part of the land that is described in Schedule I of the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
And whereas, where the State Government h as utilized part of the land
for any infrastructure project, it may decide to not go ahead with any such
infrastructure project, in whole or in part, if so advised in the public interest;
And whereas the State Government may consider, if necessary, to go
ahead with any infrastructure project in respect of part of the lands that are
vested in the State Government, including the lands described in Schedule I of
the Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of
1996);
And whereas any compensation paid for any said utilization is to be
calculated proportionately to the amount to be paid in terms of Section 8 of the
Bangalore Palace (Acquisition and Transfer) Act, 1996, in respect of the area
actually utilized, and any such compensa tion shall be paid shall be
proportionately deducted from the overall compensation under the Bangalore
Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
And now this proposed Legislation seeks to achieve the above purposes
and to ame nd the Bangalore Palace (Utilization and Regulation of Land) Act,
2025 (Karnataka Act 14 of 2025) accordingly.
Hence, the Bill.
[L.A. Bill No.27 of 2025, File No. SAMVYASHAE 32 SHASANA 2025]
[Entries 18 and 63 of List II and entry 42 of List III of the Se venth Schedule to
the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No.233 in part -IVA
dated:15.04.2025]
KARNATAKA ACT NO. 14 OF 2025
(First Published in the Karnataka Gazette Extra-ordinary on the 12th day of
March, 2025)
THE BANGALORE PALACE (UTILIZATION AND REGULATION OF LAND)
ACT, 2025
(Received the assent of the Governor on the 12th day of March, 2025)
(As amended by Act 35 of 2025)
An Act to determine the utilization and regulation of land of the
Bangalore Palace which has been acquired under the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996) and under
which the land relating to the Bangalore Palace now vests with the State of
Karnataka;
Whereas, the total value of the entire extent of 472 acres and 16 guntas
of the Bangalore Palace has been determined in accordance with sections 8 and
9 of the Bangalore Palace (Acquisition and Transfer) Act, 1996 ( Karnataka Act
18 of 1996), which has been determined to be Rupees Eleven Crores;
And whereas, the constitutional validity of the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996) has been
upheld by the Hon’ble High Court of Karnataka, and there is no stay on the
operation of the Bangalore Palace (Acquisition and Transfer) Act, 1996
(Karnataka Act 18 of 1996) by the Hon’ble Supreme Court in the appeal;
And whereas, by the judgment dated 10.12.2024, the Hon’ble Supreme
Court in Contempt Case No. 688 of 2021 etc. has directed to grant transferable
development rights, valuing the part of the Bangalore Palace ear -marked for
the purpose of road widening, in accordance with the prevailing guidance value
of the adjoining areas in a ccordance with section 45B of the Karnataka Stamp
Act, 1957 (Karnataka Act 34 of 1957);
And whereas, the financial effect of the judgment of the Hon’ble Supreme
Court will be grave on the exchequer of the State of Karnataka, and upon the
urban planning of the city of Bengaluru. Further, the same is not consistent
with the total compensation determined as per the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
And whereas, the Civil Appeals relating to the constitutional v alidity of
the Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of
1996) are pending consideration of the Hon’ble Supreme Court and the grant of
the transferable development rights will be an irreversible process, which will
have a severe ramification on the State;
Be it enacted by the Karnataka State Legislature in the seventy sixth
year of the Republic of India, as follows:-
1. Short title, application and commencement. - (1) This Act may be
called the Bangalore Palace (Utilization And Regulation Of Land) Act, 2025.
(2) It shall apply to the Bangalore Palace.
(3) It shall be deemed to have come into force with effect from the 27 th
day January, 2025.
2. Definitions.- In this Act, unless the context otherwise requires,-
(A) “Bangalore Palace” shall have the same meaning as defined in clause
(2) of section 2 of the Bangalore Palace (Acquisition and Transfer) Act,
1996 (Karnataka Act 18 of 1996);
(B) “Infrastructure Project” includes an y infrastructure development
towards the larger public interest;
(C) “Claimants” shall have the same meaning as,-
(i) “Legal Representatives” and “Heirs” as defined in clause (5) of
section 2 of the Bangalore Palace (Acquisition and Transfer) Act, 1996
(Karnataka Act 18 of 1996); and
(ii) “Others”, “Other Persons” and “Other Interested Persons” as
defined in clause (6) of section 2 of the Bangalore Palace (Acquisition
and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
1[(D) “Compensation” shall have the same meaning as in section 8 of the
Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act
18 of 1996); and, for any part of the Bangalore Palace that is or has
been utilized, compensation shall be proportionate to the provisions of
the Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka
Act 18 of 1996) and any such compensation shall be adjusted against
the total compensation payable under the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996).
Explanation.- It is made clear that in the light of section 14B of the
Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963)
no transferable development rights shall be payable as compensation or
otherwise in respect of any utilization for any infrastructure projects or matters
related thereto]1
(E) “Commissioner” shall have the same meaning as defined in clause (4)
of section 2 of the Bangalore Palace (Acquisition and Transfer) Act,
1996 (Karnataka Act 18 of 1996);
2[(F) xxx]2
(G) “State Government” shall mean the Government of Karnataka and
include the instrumentalities of the Government of Karnataka such as
the Bruhat Bengaluru Mahanagara Palike and the Bengaluru
Development Authority.
1. Substituted by Act 35 of 2025 w.e.f. 27.01.2025.
2. Omitted by Act 35 of 2025 w.e.f. 27.01.2025.
3. Utilization of Land for infrastructure project. - (1) For the purpose
of any infrastructure project, the State Government is empowered to utilize any
portion of the Bangalore Palace, which is covered by section 4 of the Bangalore
Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996).
1[(2) Notwithstanding any earlier decision taken by the State
Government, the State Government is empowered to not go ahead with any
infrastructure project, in whole or in part, under sub-section (1).]1
(3) If the State Government decides to not go ahead with any
infrastructure project under sub-section (2), it shall:
(a) restore that part of the portion of the Bangalore Palace which was
sought to be utilized under sub-section (1) but subsequently not gone
ahead with or not utilized under sub-section (2);
(b) estore the possession of that part of portion the Bangalore Palace as
it was, prior to when such land was sought to be utilized under sub-
section (1), but subsequently not gone ahead with or not utilized
under sub-section (2); and
(c) bear the entire expenditure for (a) and (b).
(4) Notwithstanding anything contained in any other law for time being in
force, if the State Government has utilized any part of a portion of the
Bangalore Palace under sub -section (1), the State Government shall pay
compensation to the claimants as per this Act under section 4.
1[(5) Notwithstanding anything contained in the Act, in respect of any
portion of the Bangalo re Palace, if any compensation has already been paid
prior to the coming into force of this Act and pursuant to any decision of the
State Government in compliance of any judgment or order of any court, it shall
be adjusted against the compensation payable under the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996).]1
2[(6) XXX]2
1. Substituted by Act 35 of 2025 w.e.f. 27.01.2025.
2. Omitted by Act 35 of 2025 w.e.f. 27.01.2025.
4. Compensation Payable for Utilization. - 1[(1) For the purpose of this
Act, for any part of the Bangalore Palace, which has been utilized,
compensation shall be payable as defined in clause (D) of section 2 of this Act.
(2) For the purpose of calculation of compensation for any portion of the
Bangalore Palace utilized under sub -section (1) of section 3 of this Act, the
proportionate compensation payable for the land so utilized shall be
proportionate to the compensation payable for the total land acquired as per
sections 8 and 9 of the Bang alore Palace (Acquisition and Transfer) Act, 1996
(Karnataka Act 18 of 1996).
(3) The compensation payable to the claimants shall be as follows:
(a) an amount being the proportionate value as per sub -section (2)
proportionate to the extent of the land uti lized as against the total
land acquired under the provisions of the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996) ;
and
(b) shall be adjusted to the payment of final compensation as
determined by the Commissioner under section 13 of the Bangalore
Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of
1996);]1
(4) The claimants shall have no other right to compensation, other than
as prescribed by this Act and notwithstanding any order or judgment of any
court.
2[(5) XXX]2
(6) The claimants shall be liable to indemnify the State Government for
the utilization of any compensation under sub -section (3), in the event the
same is inconsistent with section 8 and section 9 of the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996).
(7) Notwithstanding any order or judgment of any court t o the contrary,
or to any other law for the time being in force, the compensation determined
under section 8 and section 9 of the Bangalore Palace (Acquisition and
Transfer) Act, 1996 (Karnataka Act 18 of 1996) read with this Act shall be final.
(8) In the event of any inconsistency of any order or judgment of any
court with this Act, for the determination of compensation of lands utilized
under sub-section (1) of section 3, the provisions of this Act shall prevail.
1. Substituted by Act 35 of 2025 w.e.f. 27.01.2025.
2. Omitted by Act 35 of 2025 w.e.f. 27.01.2025.
5. Payment of compensation on existence of disputes between the
claimants.- (1) In the event of any disputes between the claimants for the
purpose of claiming compensation, the State Government s hall deposit the
compensation determinable under this Act before the Commissioner.
(2) No claimant shall be entitled to withdraw any compensation from the
Commissioner under section 13 of the Bangalore Palace (Acquisition and
Transfer) Act, 1996 (Karnataka Act 18 of 1996), in the event of existence of
inter-se disputes between the claima nts, without furnishing a certified copy of
the final decree of a competent civil court to the Commissioner:
Provided that before the Commissioner releases the compensation to
such claimant in whose favour a final decree has been passed settling the
inter-se disputes, the Commissioner shall provide an opportunity of oral
hearing to any person interested.
Provided further that the Commissioner shall not release any
compensation to any claimant under sub -section (2), if the operation of the
final decree is stayed by any court in appellate proceedings.
(3) The Commissioner shall disburse the compensation to the claimant in
terms of sub-section (2) only upon being fully satisfied that the claimant is the
rightful recipient of such compensation in accorda nce with section 20 of the
Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of
1996).
(4) The decision of the Commissioner under sub -section (2) and (3) shall
be final.
6. Protection for action taken in good faith. - (1) No proceedings, civil
or criminal, shall lie against any officer of the State Government or its
instrumentalities, in respect of anything which is good faith, done or intended
to be done, in pursuance of this Act.
(2) Notwithstanding any order or judgment of any court, any officer of the
State Government or its instrumentalities, shall not be liable for any
punishment for any act or for anything which is in good faith, done or intended
to be done, in pursuance of this Act.
7. Act to have overriding effect. - Notwithstanding anything contained
in any other Act for the time being in force, which are inconsistent with this
Act, shall not apply to the Bangalore Palace.
8. Repeal and savings. - (1) The Bangalore Palace (U tilization And
Regulation Of Land) Ordinance, 2025 (Karnataka Ordinance No. 01 of 2025) is
hereby repealed.
(2) Notwithstanding such repeal, anything done or deemed to have been
done or any action taken or deemed to have been taken under the Bangalore
Palace (Utilization And Regulation Of Land) Ordinance, 2025 (Karnataka
Ordinance No. 01 of 2025) shall be deemed to have been done under this Act.
The above translation of ಬೆಂಗಳೂರು ಅರಮನೆ (ಭೂ ಬಳಕೆ ಮತ್ತ ು ನಿಯಂತ್ ರ ಣ)
ಅಧಿನಿಯಮ, 2025 (2025 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 14) be published in
official Gazette under clause (3) of Article 348 of the Constitution of India.
THAAWARCHAND GEHLOT
GOVERNOR OF KARNATAKA
By Order and in the name of
the Governor of Karnataka,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation
KARNATAKA ACT NO. 35 OF 2025
(First Published in the Karnataka Gazette Extra-ordinary on the 15th day of April 2025)
THE BANGALORE PALACE (UTILIZATION AND REGULATION OF LAND)
(AMENDMENT) ACT, 2025
(Received the assent of the Governor on the 10th day of April 2025)
Whereas the part of the land which was acquired under the Bangalore Palace
(Acquisition and Transfer) Act, 1996, was sought to be utilized for an infrastructure
project to the extent of 15 acres 17.5 gunta, out of which only 1217.41 square meters
has been actually utilized;
And whereas no transferable development rights under section 14B of the
Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) will
apply to the land vested with the Government pursuant to the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
And whereas it is necessary to empower the State Government to utilize any
part of the land that is described in Schedule I of the Bangalore Palace (Acquisition
and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
And whereas, where the State Government has utilized part of the land for any
infrastructure project, it may decide to not go ahead with any such infrastructure
project, in whole or in part, if so advised in the public interest;
And whereas the State Government may consider, if necessary, to go ahead
with any infrastructure project in respect of part of the lands that are vested in the
State Government, including the lands described in Schedule I of the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
And whereas any compensation paid for any said utilization is to be calculated
proportionately to the amount to be paid in terms of Section 8 of the Bangalore Palace
(Acquisition and Transfer) Act, 1996, in respec t of the area actually utilized, and any
such compensation shall be paid shall be proportionately deducted from the overall
compensation under the Bangalore Palace (Acquisition and Transfer) Act, 1996
(Karnataka Act 18 of 1996);
And now this proposed amend ment Act seeks to achieve the above purposes
and to amend the Bangalore Palace (Utilization and Regulation of Land) Act, 2025
(Karnataka Act 14 of 2025) accordingly.
Be it enacted by the Karnataka State Legislature in the Seventy sixth year of the
Republic of India, as follows:-
1. Short title, application and commencement. - (1) This Act may be called
the Bangalore Palace (Utilization and Regulation of Land) (Amendment) Act, 2025.
(2) It shall apply to the Bangalore Palace.
(3) It shall be deemed to have come into force with effect from the 27 th day of
January, 2025.
2. Amendment of section 2. - In the Bangalore Palace (Utilization and
Regulation of Land) Act, 2025 (Karnataka Act 14 of 2025) (hereinafter referred to as
the Principal Act) in section 2,-
(i) for clause (D), the following shall be substituted, namely:-
“(D) Compensation” shall have the same meaning as in section 8 of the
Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996);
and, for any part of the Bangalor e Palace that is or has been utilized, compensation
shall be proportionate to the provisions of the Bangalore Palace (Acquisition and
Transfer) Act, 1996 (Karnataka Act 18 of 1996) and any such compensation shall be
adjusted against the total compensation payable under the Bangalore Palace
(Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996).
Explanation.- It is made clear that in the light of section 14B of the Karnataka
Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) no transferable
development rights shall be payable as compensation or otherwise in respect of any
utilization for any infrastructure projects or matters related thereto”; and
(ii) clause (F) shall be omitted.
3. Amendment of section 3.- In the Principal Act, in section 3,-
(i) for sub-section (2), the following shall be substituted, namely:-
“(2) Notwithstanding any earlier deci sion taken by the State Government, the
State Government is empowered to not go ahead with any infrastructure project, in
whole or in part, under sub-section (1)”;
(ii) for sub-section (5), the following shall be substituted, namely:-
“(5) Notwithstanding anything contained in the Act, in respect of any portion
of the Bangalore Palace, if any compensation has already been paid prior to the
coming into force of this Act and pursuant to any decision of the State Government in
compliance of any judgment or or der of any court, it shall be adjusted against the
compensation payable under the Bangalore Palace (Acquisition and Transfer) Act,
1996 (Karnataka Act 18 of 1996)”; and
(iii) sub-section (6) shall be omitted.
4. Amendment of section 4.- In the Principal Act, in section 4,-
(i) for sub-section (1), the following shall be substituted, namely:-
“(1) For the purpose of this Act, for any part of the Bangalore Palace, which has
been utilized, compensation shall be payable as defined in clause (D) of section 2 of
this Act”;
(ii) for sub-section (2), the following shall be substituted, namely:-
“(2) For the purpose of calculation of compensation for any portion of the
Bangalore Palace utilized under sub -section (1) of section 3 of this Act, the
proportionate compensation payable for the land so utilized shall be proportionate to
the compensation payable for the total land acquired as per sections 8 and 9 of the
Bangalore Palace (Acquisition and Transfer) Act, 1996 (Karnataka Act 18 of 1996).”
(iii) for sub-section (3), the following shall be substituted, namely:-
“(3) The compensation payable to the claimants shall be as follows:
(a) an amount being the proportionate value as per sub -section (2) proportionate
to the extent of the land utilized as against the total land
acquired under the provisions of the Bangalore Palace (Acquisition and Transfer)
Act, 1996 (Karnataka Act 18 of 1996); and
(b) shall be adjusted to the payment of final compensation as determined by the
Commissioner under section 13 of the Bangalore P alace (Acquisition and
Transfer) Act, 1996 (Karnataka Act 18 of 1996);” and
(iv) sub-section (5) shall be omitted
The above translation of ಬೆಂಗಳೂರು ಅರಮನೆ (ಭೂ ಬಳಕೆ ಮತ್ತ ು ನಿಯಂತ್ ರ ಣ)
(ತಿದ್ದು ಪಡಿ) ಅಧಿನಿಯಮ, 2025 (2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 35) be published in the
official Gazette under clause (3) of Article 348 of the constitution of India.
THAAWARCHAND GEHLOT
GOVERNOR OF KARANATAKA
By Order and in the name of
The Governor of Karnataka,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation