The KARNATAKA ALTERATION OF NAMES OF CERTAIN PLACES ACT, 2016

 KARNATAKA ACT NO. 04 OF 2017 
  
THE KARNATAKA ALTERATION OF NAMES OF CERTAIN PLACES ACT, 2016 
   
Arrangement of Sections 
Sections: 
  
1. Short title and commencement 
2. Definition 
3. Alteration of names 
4. Construction of references 
5. Validation and savings 
 
STATEMENT OF OBJECTS AND REASONS 
  
 Amending Act 0 4 of 2017. - The Revenue Department, Government of Karnataka 
had altered the names of twelve places of Karnataka. Vide Notification no: RD 03 TNV 2006, 
dated: 31.10.2014 (Annexure- 1). A No -Objection from the Central G overnment for this 
alteration was obtained by the Administrative Department vide Home Ministry, Government 
of India letter No.11/30/2006- M&G, dated: 17.10.2014 and Ministry of Science and 
Technology, Government of India O.M No. SM/28/04/2007, dated: 30.08. 2013. But the 
names of places remained unaltered in various Laws in force in Karnataka.  Therefore, it is 
considered necessary to amend the same and for construing, validation and savings of the 
altered names of certain places. 
     
 Hence, the Bill. 
 
 
[L.A. Bill No.32 of 2016 File No. Samvyashae 39 Shasana 2016]  
[under Article 246 and matters in   List II and III of seventh schedule of the Constitution of India] 
  
 2 
KARNATAKA ACT NO. 04 OF 2017 
(First Published in the Karnataka Gazette Extra-ordinary on the  4th day of January, 2017) 
 
THE KARNATAKA ALTERATION OF NAMES OF CERTAIN PLACES ACT, 2016 
(Received the assent of Governor on the 31st day of December,  2016) 
 
 An Act to amend certain Laws to alter the name of the city of Bangalore and certain 
other places in the State of Karnataka. 
 Whereas it is expedient to amend certain Laws to alter the name of the city of 
Bangalore and certain other places in the State of Karnataka for the purposes hereinafter 
appearing; 
 Be it enacted by the Karnataka State Leg islature in the Sixty - seventh year of 
Republic of India, as follows:- 
 1. Short title and commencement.-  (1) This Act may be called the Karnataka 
Alteration of names of certain places Act, 2016. 
 (2) It shall come into force at once. 
 2. Definition.- In this Act, unless the context otherwise requires, “Law” includes any 
enactment, ordinance, regulation, order, bye -law, rule, scheme, notification or other 
instruments having the force of law in the whole or any part of the State of Karnataka in 
respect of which the Karnataka Legislature has competence to make law. 
 3. Alteration of names.- On and from the date of commencement of this Act, for the 
names of places specified in column (2) of the Schedule occurring in any law in force in the 
State, the corresponding names specified in column (3) thereof shall be substituted. 
 4. Construction of references. - Unless the context otherwise requires, any 
reference to the names of the places referred to in column (2) of the schedule in any Law, 
after the commencement of this Act be construed as a reference to the corresponding 
places referred to in column (3) thereof. 
 5. Validation and savings. - Nothing contained in section 3 amending the names 
specified in column (3) of the Schedule in respect of places specified in column (2) shall 
affect the previous operation of any notification, order, rule or bye -law issued or made or 
anything done or suffered under any State enactments as they exist on the date of 
commencement of this Act, or any right, privilege, obligation or li ability already acquired, 
accrued or incurred under any such law.  
 
SCHEDULE 
(see section 3 and 4) 
 
Sl. 
No. 
Existing names of the places in 
Kannada and English 
Altered names of the places 
in Kannada and English 
(1) (2) (3) 
1. ¨ÉAUÀ¼ÀÆgÀÄ-BANGALORE ¨ÉAUÀ¼ÀÆgÀÄ-BENGALURU 
2. ªÀÄAUÀ¼ÀÆgÀÄ- MANGALORE ªÀÄAUÀ¼ÀÆgÀÄ- MANGALURU 
3. ¨É¼Áîj- BELLARY §¼Áîj- BALLARI 
4. ©eÁ¥ÀÄgÀ- BIJAPUR «dAiÀÄ¥ÀÄgÀ-VIJAYAPURA 
5. ¨É¼ÀUÁA- BELGAUM ¨É¼ÀUÁ«- BELAGAVI 
6. aPÀ̪ÀÄUÀ¼ÀÆgÀÄ- CHIKMAGALUR aPÀ̪ÀÄUÀ¼ÀÆgÀÄ- CHIKKAMAGALURU 
7. UÀÄ®§UÁð- GULBARGA PÀ®§ÄgÀV-KALABURAGI 
8. ªÉÄʸÀÆgÀÄ- MYSORE ªÉÄʸÀÆgÀÄ- MYSURU 
9. ºÉƸÀ¥ÉÃmÉ- HOSPET ºÉƸÀ¥ÉÃmÉ- HOSAPETE 
10. ²ªÉÆUÀ-SHIMOGA ²ªÀªÉÆUÀÎ-SHIVAMOGGA 
11. ºÀÄ©î- HUBLI ºÀħâ½î- HUBBALLI 
12. vÀĪÀÄPÀÆgï-TUMKUR vÀĪÀÄPÀÆgÀÄ-TUMAKURU 
 3 
 The above translation of PÀ£ÁðlPÀ PÉ®ªÀÅ ¸ÀܼÀUÀ¼À ºÉ¸ÀgÀÄUÀ¼À£ÀÄß §zÀ¯Á¬Ä¸ÀĪÀ C¢ü¤AiÀĪÀÄ, 2016 (2017gÀ 
PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ ¸ÀASÉå : 04) be published in the official Gazette under clause (3) of Article 348 
of the Constitution of India. 
  
 
 
VAJUBHAI VALA 
GOVERNOR OF KARNATAKA 
 
 
 
By order and in the name of the  
Governor of Karnataka, 
K.DWARAKANATH BABU 
Secretary to Government 
Department of Parliamentary 
Affairs 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
   

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