Section 33 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
33. Amendment of Karnataka Act 10 of 1959.
- In the Karnataka Village Pachayats and Local Boards Act, 1959 -(1)in sub-section (1) of section 11, for clause (c), the following clause shall be substituted, namely:-"(c) if he has been sentenced by a Criminal Court to imprisonment-(i)for an offence which involves moral turpitude and which is punishable with imprisonment for a term exceeding six months; or(ii)for an offence punishable under section 20, 21 or 22 of the Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976,such sentence not having been subsequently reversed or remitted".(2)in sub-section (1) of section 103, for clause (a), the following clause shall be substituted, namely:-"(a) if he has been sentenced by a Criminal Court to imprisonment,-(i)for an offence which involves moral turpitude and which is punishable with imprisonment for a term exceeding six months; or(ii)for an offence punishable under sections 20, 21 or 22 of the Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976,such sentence not having been subsequently reversed or remitted; or".
