The KARNATAKA LAND (RESTRICTION ON TRANSFER) ACT, 1991

THE KARNATAKA LAND (RESTRICTION ON TRANSFER) ACT, 1991  
ARRANGEMENT OF SECTIONS 
Statement of Object and Reasons 
Sections: 
 1. Short title, extent and commencement. 
 2. Definitions. 
 3. Prohibition on transfer of lands acquired by Government. 
 4. Regulation of transfer of lands in relation to which acquisition proceedings  have been 
initiated. 
 5. Application for grant of permission of transfer under section 4. 
 6. Appeals against orders of competent authority. 
 7. Period of operation of orders of refusal to grant permission to transfer land. 
 8. Restrictions on registration of transfer of land. 
 9. Penalty. 
 10. Offences by companies.  
 11. Power  to make rules. 
* * * * 
STATEMENT OF OBJECTS AND REASONS 
 Act 17 of 1992 .-  Some of the major bottlenecks faced by the Bangalore Development 
Authority and the Urban Development Authorities in accelerating the much needed formation and 
distribution of sites in Bangalore City and other urban areas are the following; 
 (1)  Un-authorised sale of sities by the affected land holders through registred sale deeds or 
against power of attorneys or entering into agreements of sale, after collecting advance 
payments.  
 (2)  Un-authorised construction activity by t he transferees  in various parts of Bangalore and 
other urban areas under the cover of the afore-mentioned sale deeds and power of attorneys. 
 The value of the land in the areas notified for acquisition tends to increase, and advantage 
thereof is taken by many un- scrupulous land holders, by sellin g their lands to un-suspecting 
buyers, in violation of various laws.  The transferees, in turn indulge in un-authorised construction 
rendering the process of acquisition of land and planned urban development extremely difficult, if 
not impossible. 
 Similar laws passed in other States in the Co untry have greatly helped   in preventing such 
unauthorised transactions.  The present measure is expected to prevent the difficulties caused in 
the way of acquisition of lands and to help in the speedy formation and distribution of sites. 
 Hence the Bill. 
 (Obtained from  L.A. Bill No.  7 of 1991 pub lished in Karnataka Gazette  (Extraordinary) Part 
IV-2A dated 21-3-1991 as No.124)  
* * * * 
 
 
 
 
 2
KARNATAKA ACT NO.  17 OF 1992 
(First published in the Karnataka Gazette  Extraordinary on the Sixteenth day of May,  
1992) 
THE KARNATAKA LAND (RESTRICTION ON TRANSFER) 
  ACT, 1991. 
(Received the assent of the President on the  Twelfth  day of May,  1992) 
 An Act to impose certain restrictions on transfer of land which have been acquired by 
Government or in respect of which acquisition proceedings have been initiated by the 
Government, with a  view to preventing large scale transaction of purported transfer, or 
as the case may  be,  transfers of such lands to unwary public; 
 W HEREAS it is expedient to impose certain restrictions on transfer of land which have 
been acquired by Government or in respect of which acquisition proceedings have been 
initiated by the Government, with a view to preventing large scale transaction of 
purported transfer, or as the case may be, transfer of such lands to unwary public and 
for the purposes hereinafter appearing; 
 B E  it enacted by the Karnataka State Legislature in the Forty-second Year of the 
Republic of India, as follows;- 
 1.  Short title, extent and commencement.- (1)  This Act may be called as the 
Karnataka Land (Restriction on Transfer) Act, 1991. 
 (2)  It extends to the whole of the State of  Karnataka. 
 (3)  It shall come into force on such 1[date]1 as the Government may by  notification 
specify and different dates may be specified for different urban areas. 
1. Act came into force in 22 urban areas on 1.8.199 2 by notification.Text of the notification is at 
the end of the act. 
 2.  Definitions .-  In this Act, unless the context otherwise requires,- 
  (a)  "competent authority" means any person or authority not below the rank of a 
Deputy Commissioner of the  district authorised by the Government by notification, to 
perform the functions of competent authority under this Act for such areas as may be 
specified in the notification; 
  (b)  "Government" means the State Government; 
 (c)  "prescribed" means prescribed by rules made under this Act; 
 (d)  "scheme" means the development scheme drawn up under section 15 of the 
Bangalore Development Authority Act, 1976 or the Karnataka Urban Development 
Authorities Act, 1987 and which has been sanctioned by the Government; 
 (e)  "urban area'' means,- 
  (i)  the Bangalore metropolitan area as defined in the Bangalore Development 
Authority Act, 1976; 
  (ii)  an urban area for which an Urban Development Authority is constituted, 
under sub-section (1) of section 3 of the Karnataka Urban Development Authorities Act,  
1987. 
 3.  Prohibition on transfer of lands acquired by Government. -  No person shall 
purport to transfer by sale, mortgage, gift, lease or otherwise any land or part thereof 
 3
situated in any urban area which has been acquired by the Government under the Land 
Acquisition Act, 1894 (Central Act 1 of 1894) or any other law providing for acquisition of 
land for a public purpose. 
 4.  Regulation of transfer of lands in relation to which acquisition proceedings 
have been initiated.-  No person shall, except with previous permission in writing of the 
competent authority, transfer, or purport to transfer by sale, mortgage, gift, lease or 
otherwise any land or part thereof situated in any urban area which is proposed to be 
acquired in connection with the Scheme in relation to which the declaration has been 
published under Section 19 of the Bangalore Development Authority Act, 1976 or section 
19 of the Karnataka Urban Development Authorities Act, 1987. 
 5.  Application for grant of permission of transfer under section 4.-(1)  Any 
person desiring to transfer any land referred to in section 4 by sale, mortgage, gift, lease 
or otherwise may make application in writing to the competent authority containing such 
particulars as may be prescribed. 
 (2)  On receipt of an application under sub-section (1), the competent authority shall, 
after making such enquiry as it deems fit, may by order in writing, grant or refuse to grant 
the permission applied for. 
 (3)  The competent authority shall not refuse to grant the permission applied for under 
this section except on one or more of the following grounds, namely:- 
  (i)  that the land is needed or is likely to be needed for the effective 
implementation of the scheme;  
  (ii)  that the land is needed or is likely to be needed for securing the object of the 
Bangalore Development Authority constituted under the Bangalore Development 
Authority Act, 1976 or any Urban Development Authority constituted under the 
Karnataka Urban Development Authorities Act, 1987; 
  (iii)  that the land is needed or is likely to be needed for such times as public 
buildings and other public works and utilities, roads, housing, recreation, industry, 
business markets, schools and other educational institutions, hospitals and public open 
spaces and other categories of public uses. 
 (4)  Where the competent authority refuses to grant the permission applied for, it shall 
record in writing the reasons for doing so and a copy of the same shall be communicated 
to the applicant. 
 (5)  Where within a period of thirty days of the date of receipt of an application under 
this section the competent authority does not refuse to grant the permission applied for 
or does not communicate the refusal to the applicant, the competent authority shall be 
deemed to have granted permission applied for. 
 6.  Appeals against orders of competent authority.-   (1)  Any person aggrieved by 
an order of the competent authority under section 5 may,  within thirty days of the date of 
receipt of the order by him, file an appeal to the prescribed authority in such form and 
containing such particulars as may be prescribed. 
 (2)  On receipt of an appeal under sub-section (1),  the prescribed authority shall, 
after giving the appellant an opportunity of being heard in the matter dispose of the 
appeal as expeditiously as possible. 
 4
 (3)  Every order made by the prescribed authority in appeal under this section shall be 
final. 
 7.  Period of operation of orders of refusal to grant permission to transfer land. -  
Where the competent authority has made any order under section 5 refusing to grant 
permission to transfer any land or where, an appeal having been filed against such 
order, the prescribed authority has made an order under section 6 confirming such 
order, then the order refusing to grant permission to transfer such land shall be in 
operation only for a period of three years from the date of the order made by the 
competent authority or the prescribed authority; as the case may be and thereafter, but 
subject to the provision of section 3, it shall be lawful for the person who has applied for 
permission, or his successor-in-interest, to transfer such land by sale, mortgage, gift, 
lease or otherwise. 
 Explanation.-  In computing the period of three years under this section, in relation to 
any land, the period during which the acquisi tion proceedings in relation to such land 
have been stayed by any court shall be excluded. 
 8.  Restrictions on registration of transfer of land.-  Notwithstanding anything 
contained  in any other law for the time bei ng in force, where any document required to 
be registered under the provisions of clause (a) to clause (e) of sub-section (1) of section 
17 of the Registration Act, 1908 (Central Act 16 of 1908) purports to transfer by sale, 
mortgage, gift, lease or otherwise any land or part thereof referred to in section 4, no 
registering officer appointed under that Act shall register any such document unless the 
transferor produces before such registering officer a permission in writing of the 
competent authority for such transfer. 
 9.  Penalty .-  If any person contravenes the provisions of section 3 or section 4, he 
shall be punishable with imprisonment for a term which may extend to three years or 
with fine or with both. 
 10.  Offences by companies.- (1)  If the person committing an offence under this Act 
is a company, every person, who, at the time the offence was committed, was in charge 
of and was responsible to the company for the conduct of the business of the company 
as well as the company shall be deemed to be guilty of the offence and shall be liable to 
be proceeded against and punished accordingly: 
 Provided that nothing contained in this sub-section shall render any such person 
liable to any punishment, if he proves that  the offence was committed without his 
knowledge or that he exercised all due diligence to prevent the commission of such 
offence. 
 (2)  Notwithstanding anything contained in sub-section (1), when an offence under 
this Act has been committed by a company and it is proved that the offence has been 
committed with the consent or connivance of, or is attributable to any neglect on the part 
of any director, manager, secretary or other officer of the company, such director, 
manager, secretary or other officer shall also be deemed to be guilty  of that offence and 
shall be liable to be proceeded against and punished accordingly. 
 Explanation.-  For the purpose of this section,- 
  (a)  "Company" means any body corporate and includes a firm or other 
association of individuals; and  
 5
  (b)  "Director", in relation to a firm, means a partner in the firm. 
 11.  Power  to make rules .- (1)  The Government, may, by notification in the official 
Gazette, make rules for carrying out the purposes of this Act. 
 (2)  Without prejudice to the generality of the foregoing provision, such rules may 
provide for all or any of the following matters namely:- 
  (a)  the particulars of which an application to be made under sub-section (1) of 
section 5 shall contain; 
  (b)  the authority to which an appeal may be filed,   under sub-section (1) of 
section 6, the form in which such appeal may be filed and the particulars which such 
appeal shall contain. 
  (c)  any other matter which is required to be or may be, prescribed. 
 (3)  Every rule made under this section 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 rule or both Houses agree that the rule should not be made, the rule shall thereafter 
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. 
 
* * * * 
 (The above translation of the  ‘йÑþ©‘Ð ¾°ÐÖ (ÀЖÑþÀвف¦ÐÔ ÀÙÔÓÄÙ º½þ ·°Ð) ƒ¸°º ¦ÐÔÀÐÔ 1991 
(1992¤Ð ‘йÑþ©‘Ð ƒ¸°º ¦ÐÔÀÐÔ ÊÐ ”Ùô:17) was published in the official Gazette (Extraordinary) 
Part IV-2B dated 21-7-1992 as No 517 under clause (3) of Article 348 of the Constitution 
of India.) 
* * * * 
 6
NOTIFICATION 
Bangalore , dated 16th April 1993 [NO.HUD 121 MNJ 90(P)] 
 S.O.No.651.-  In exercise of the po wers conferred under sub-section (3) of section 1 of the 
Karnataka Land (Restriction on transfer) Act 1991 (Karnataka Act No.17 of 1992) Government of 
Karnataka hereby appoints the first day of Augus t 1992 as the date on which the said Act shall 
come into force in the following Urban Areas in the State. 
 1. Bangalore  12. Chitradurga 
 2. Karwar    13.  Hassan 
 3. Mangalore  14. Kodagu 
 4. Mysore    15. Kolar 
 5. Hubli-Dharwad   16. Mandya 
 6. Gulbarga  17. Raichur 
 7. Belgaum  18. Shimoga 
 8. Bellary    19. Tumkur                                                            
 9. Bidar    20. Davanagere 
 10. Bijapur    21. Bagalkot 
 11. Chickmagalur  22. K.G.F. 
 
By Order and in the name of the Governor of Karnataka, 
         S.G.PRABHU 
        Under Secretary to Government, 
       Housing and Urban Development Department. 
 (Published in Karnataka Gazette (Extraordinary ) Part  IV-2C(ii) dated 22.4.1993 as No.270.) 
* * * * 
 

‹ Prev All Karnataka acts Next ›