Section 95(2A) in Karnataka Land Revenue Act, 1964
(2A)[ Where any occupant of land assessed or held for the purpose of agriculture has diverted such land or part thereof to residential purpose without obtaining the permission of Deputy Commissioner under sub-section (2), prior to 31st day of December 2008 and desirous to get such diversion be regularised, shall, apply [within the period of one year from the date of commencement of the Karnataka Land Revenue (Amendment) Act, 2011] [Shall be and shall always be deemed to have been substituted by Act 29 of 2011 w.e.f. 27.6.2011.] in such form, alongwith such fee and penalty, as may be prescribed, to the Deputy Commissioner. On receipt of such application, the Deputy Commissioner may, notwithstanding anything contained in this Act, but subject to the provisions of any other law for the time being in force and subject to such conditions and in such manner as may be prescribed, on production of such evidence as he may require it to be necessary and after an enquiry, regularise or refuse to regularize except where such land,-(i)lies in the line of natural drains or course of valley;(ii)belongs to the State Government or an authority owned or controlled by the State Government or any local Authority;(iii)coming in the way of existing or proposed roads, inner or outer ring roads, national high ways, by pass over ring roads including those proposed for widening and railway lines, tram ways, mass rapid transit system projects, communications and other civic facilities or public utilities;(iv)is a forest land;(v)belonging to another person over which the applicant has no title;(vi)is reserved for parks, play grounds, open places or for providing any civic amenities;(vii)or building is abutting to neighbouring property, storm water drains, tank bed areas, river course or beds and canals or below the high tension electric line;(viii)use is against height restrictions specified in zoning regulations for heritage monuments, aerodrums and Defense Regulations;(ix)not conforms to any clearance from high-tension lines or fire protection measures;(x)is in the area covered by the Coastal Zone Regulations of the Ministry Environment and Forest, Government of India;(xi)regularisation of violation in respect of change of land use shall be made as far as may be in accordance with section 14A of the Karnataka Town and Country Planning Act, 1961;(xii)or development in respect of any building having more than two floors shall be regularised unless,-(a)a certificate from a Structural Engineer is produced regarding the structural stability of such building;(b)a No Objection Certificate is obtained from the Fire Force Department.(xiii)or unauthorised development or construction made in agricultural zone of approved Master Plan or green belt area declared under Karnataka Land Revenue Act, 1964; and(xiv)is covered under any other prohibition as may be prescribed:
