Section 109(1) in Karnataka Land Reforms Act, 1961
(1)Subject to such rules as may be prescribed and the provisions of the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963), the State Government may, by notification, exempt, any land in any area from the provisions of sections 63, 79A, 79B or 80 to be used for,—(i)industrial development, the extent of which shall not exceed forty units;Explanation.- "Industrial development" includes mining of minor minerals, whether specified or non-specified and stone crushing activity under the Karnataka Regulation of Stone Crushers Act, 2011 (Karnataka Act 8 of 2012).(ii)educational institutions recognised by the State or Central Government to be used for non-agricultural purpose the extent of which shall not exceed eigth units;(iii)places of worship to be specified by Government by notification which are established or constructed by a recognised or registered body for non-agricultural purpose, the extent of which shall not exceed two unit;(iv)a housing project, approved by the State Government the extent of which shall not exceed twenty units;(v)the purpose of horticulture including floriculture and agro based industries the extent of which shall not exceed forty units:Provided that the Deputy Commissioner may also exercise the powers of the State Government under this sub-section, subject to the restrictions and in the manner specified therein, in respect of the land to be used for,-(i)industrial development, the extent of which shall not exceed twenty units;(ii)educational institutions recognised by the State or Central Government to be used for non-agricultural purpose the extent of which shall not exceed four units;(iii)places of worship to be specified by Government by notification which are established or constructed by a recognised or a registered body for non-agricultural purpose, the extent of which shall not exceed half of a unit (2.22 acres);(iv)a housing project, approved by the State Government the extent of which shall not exceed twenty units;(v)the purpose of horticulture including floriculture and agro based industries the extent of which shall not exceed twenty units.
