The KARNATAKA ACQUISITION OF LANDS FOR GRANT OF HOUSE SITES ACT, 1972

 1
THE KARNATAKA ACQUISITION OF LANDS FOR GRANT OF  
HOUSE SITES ACT, 1972 
 ARRANGEMENT  OF SECTIONS 
Statement of  Objects and Reasons: 
Sections: 
 1. Short title and commencement. 
 2. Definitions. 
 3. Acquisition of land. 
 4. Amount payable. 
 5. Application of Central Act 1 of 1894. 
 6. Delegation of powers by the State Government. 
 7. Rules. 
* * * * 
STATEMENT OF  OBJECTS AND REASONS 
 Act 18 of 1973.- The Government of India have recently introduced a scheme for provision of 
house sites to families of landless  workers in rural areas under which 100 percent assistance is 
provided to the States towards acquisition of land and also towards development of house sites 
upto Rs. 150 per  site. 
 2. The State Government have decided to implement the scheme on a massive scale and 
have issued orders in Government Order No. DPC 15 DRH 72, . 
 3. In order to implement the scheme expeditiously the lands required for the purpose have 
to be acquired without delay. 
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A No 581, dated 2-12-1972 at page 
6)* * * * 
     
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 2
1[KARNATAKA ACT]1 No. 18 OF 1973 
(First published in the 1[Karnataka Gazette]1 Extraordinary on the Twenty - third day of 
July, 1973) 
THE 1[KARNATAKA]1 ACQUISITION OF LANDS FOR GRANT OF 
HOUSE SITES ACT, 1972 
(Received the assent of the President on the Eighteenth day of July, 1973) 
 An Act to provide for acquisition of lands for granting house sites to weaker sections 
of the people in the State. 
 W HEREAS it is expedient to provide for the acquisition of lands for the public purpose 
of granting house site to the weaker sections of the people in the State and for purposes 
connected therewith; 
 B E in enacted by the 1[Karnataka]1 State Legislature in the Twenty-third year of the 
Republic of India as follows:- 
 1.  Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973. 
 1. Short title and commencement.-  (1) This Act may be called the 1[Karnataka]1 
Acquisition of Lands for Grant of House Sites Act, 1972. 
   1.  Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973. 
(2) It shall come into force at once. 
 2. Definitions.-   In this Act unless the context otherwise requires,- 
 (1) “Deputy Commissioner” includes any officer specially appointed by the State 
Government to perform the functions of a Deputy Commissioner under this Act; 
 (2) “notification” means a notification published in the official Gazette; 
 (3) “weaker sections of people” means persons belonging to the Scheduled Castes 
or Scheduled Tribes, landless labourers and such other class or classes of persons as 
the State Government may, having regard to their economic backwardness, by 
notification, specify; 
 (4) the expression “land” and the expression “person interested” shall have the 
meanings respectively assigned to them in the Land Acquisition Act, 1894 (Central Act 1 
of 1894) as amended by the Land Acquisition ( 1[Karnataka]1 Extension and Amendment) 
Act; 1961. 
 1.  Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973. 
  3. Acquisition of land.-  (1)  If at any time, in the opinion of the State 
Government any land is required for the purpose of providing house sites to the weaker 
sections of people who are houseless, the State Government may, by notification, give 
notice of its intention to acquire such land. 
  (2) On the publication of a notification under sub-section (1), the State Government 
shall serve notice upon the owner or where the owner is not the occupier, on the 
occupier of the land and on all such persons known or believed to be interested therein 
to show cause, within thirty days from the date of service of the notice, why the land 
should not be acquired. 
 (3) After considering the cause, if any, shown by the owner of the land and by any 
other person interested therein, and after giving such owner and person an opportunity 
of being heard, the State Government may pass such orders as it deems fit. 
 3
 (4) After orders are passed under sub-section (3), where the State Government is 
satisfied that any land should be acquired for the purpose specified in the notification 
issued under sub-section (1) a declaration shall, by notification , be made to that effect. 
 (5) On the publication in the official Gazette of the declaration under sub-section (4), 
the land shall vest absolutely in the State Government free from all encumbrances. 
 (6) Where any land is vested in the State Government under sub-section (5), the 
State Government may, by notice in writing, order any person who may be in possession 
of the land to surrender or deliver possession thereof to the State Government or any 
person duly authorised by it in this behalf within thirty days of the service of the notice. 
 (7) If any person refuses or fails to comply with an order made under sub-section (6), 
the State Government or any officer authorised by the State Government in this behalf 
may take possession of the land and may for that purpose use such force as may be 
necessary. 
  4. Amount payable.-  (1)  Where any land is acquired by the State Government 
under this Act, the State Government shall pay of such acquisition an amount in 
accordance with the provisions of this section. 
 (2) Where the amount has been determined by agreement between the State 
Government and the person whose land has been acquired, it shall be paid in 
accordance with such agreement. 
 (3) Where no such agreement can be reached, the State Government shall refer the 
case to the Deputy Commissioner for determination of the amount to be paid for such 
acquisition as also the person or persons to whom such amount shall be paid. 
 (4) On receipt of a reference under sub-section (3) the Deputy Commissioner shall 
serve notice on the owner or occupier of such land and on all persons known or believed 
to be interested therein to appear before him and state their respective interests in the 
said land. 
  5. Application of Central Act 1 of 1894.-  The provisions of the Land 
Acquisition Act, 1894 (Central Act 1 of 1894) as amended by the Land Acquisition 
1[Karnataka]1 Extension and Amendment) Act, 1961 shall,  mutatis mutandis , apply in 
respect of enquiry and award by the Deputy Commissioner, the reference to Court, the 
apportionment of amount and the payment of amount in respect of lands acquired under 
this Act. 
 1.  Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973. 
  6. Delegation of powers by the State Government.-  The State Government 
may, by notification, delegate subject to such conditions and restrictions as may be 
specified in such notification, any of its pow ers under this Act except the power to make 
rules under section 7, to any of its officers. 
    7.  Rules.-  (1)  The State Government may, by notification make rules for 
carrying out the purposes of this Act. 
  (2) Every rule made under this Act shall be laid as soon as may be after it is 
made before each House of the State Legislature while it is in session for a total period 
of thirty days which may be comprised in one session or in two  or more successive 
sessions, and if, before the expiry of the session immediately following the session or 
the successive sessions aforesaid, both Houses agree in making any modification in the 
 4
rule or both Houses agree that the rule should not be made, the rule shall from the date 
on which the modification or annulment is notified by the State Government in the official 
Gazette, have effect only in such modified form or be of no effect, as the case may be; 
so however, that any such modification or annulment shall be without prejudice to the 
validity of anything previously done under that rule. 
 
  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 5
THE [KARNATAKA] ACQUISITION OF LANDS FOR GRANT OF HOUSE SITES ACT, 
1972 (Karnataka Act No. 18 of 1973 has been amended by the following Acts, 
namely:- 
Amendments (chronological) 
 
Sl.No. Act No. and year Sections amended Remarks 
1) Act No. 18 of l1973 - w.e.f. 23.7.1973 
2) KAL Order 1973 Preamble  Sections 1 and 5  w.e.f. 1.11.1973 
                     
Amendments (section-wise) 
 
Sl.No. Sections  Act No. and year 
1. Preamble KAL Order 1973 w.e.f. 1.11.1973  
2. 1 KAL Order 1973 w.e.f. 1.11.1973 
3. 5 KAL Order 1973 w.e.f. 1.11.1973 
 
 

‹ Prev All Karnataka acts Next ›