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KARNATAKA BHOODAN YAGNA (REPEAL) ACT, 1982
KARNATAKA BHOODAN YAGNA (REPEAL) ACT, 1982
34 of 1982
4th September, 1982
An Act to repeal the Karnataka Bhoodan Yagna Act, 1963. Whereas, it is expedient to repeal the Karnataka Bhoodan Yagna Act, 1963 (Karnataka Act 34 of 1963); Be it-enacted by the Karnataka State Legislature in the Thirty- third Year of the Republic of India as follows:
Section1 Short title and commencement
(1) This Act may be called the Karnataka Bhoodan Yagna (Repeal) Act, 1982.
(2) It shall come into force at once.
Section2 Definitions
In this Act, unless the context otherwise requires.
(a) "Board" means the Karnataka Bhoodan Yagna Board constituted under the Bhoodan Yagna Act, 1963 (Karnataka Act 34 of 1963);
(b) "Repealed Act" means the Karnataka Bhoodan Yagna Act, 1963 (Karnataka Act 34 of 1963);
(c) "State Government" means the Government of Karnataka;
(d) Words and expressions used but not defined herein shall have the meaning assigned to them under the repealed Act.
Section3 Repeal of Karnataka Act 34 of 1963
The Karnataka Bhoodan Yagna Act, 1963 (Karnataka Act 34 of 1963) is hereby repealed and the Board known as the Karnataka Bhoodan Yagna Board constituted under the Bhoodan Yagna Act, 1963 shall stand dissolved:
Provided that the repeal shall not affect.
(a) the previous operation of the repealed Act or anything done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the repealed Act.
Section4 Consequential provisions
On the dissolution of the Board.
(a) all property of whatever kind owned by or vested in the Board immediately before the commencement of this Act or vesting in the Board on confirmation of the danapatra in accordance with clause (c) shall, stand transferred to and vest in the State Government and lands so vested shall be dealt with in accordance with the provisions of the Karnataka Land Revenue Act, 1964;
(b) all liabilities and obligations of whatever kind incurred by the Board and subsisting immediately before the commencement of this Act, shall be deemed to be the liabilities or obligations, as the case may be, of the State Government and any proceeding or cause of action, pending or existing immediately before the commencement of this Act, by or against, the Board in relation to such liability or obligation may be continued or enforced by or against the State Government;
(c) Bhoodan Yagna danapatras received by the" Board before the date of commencement of this Act but which have not been confirmed shall be forwarded (if not already forwarded) to the Revenue Officer within whose jurisdiction the lands covered by - the danapatras are situated and all such unconfirmed danapatras shall be dealt with and disposed of under the provisions of the repealed Act, as if the repealed Act had not been repealed.
