Section 95(2AAA) in Karnataka Land Revenue Act, 1964
(2AAA)All such diversions or change of land use which are not regularised or where applicant does not apply within the time specified in sub-section (2A) shall be liable to be demolished or brought back to their earlier use and expenses incurred thereon shall be collected from such person as arrears of land revenue.][Provided that the Deputy Commissioner shall not refuse permission for diversion of such land included in the [Master Plan] [Inserted by Act 2 of 1991 w.e.f. 20.3.1991.] published under the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963), if such diversion is in accordance with the purpose of land use specified in respect of the land in such plan.][[Provided further that] [Inserted by Act 20 of 1983 w.e.f. 28.6.1983.] in Dakshina Kannada District, subject to any law for the time being in force regarding erection of buildings or the construction of wells or tanks, an occupant of [dry (punja) land, wet land or garden land] [Substituted by Act 2 of 1991 w.e.f. 20.3.1991.] who is not,-(a)a person registered or liable to be registered as an occupant of such land under section 48A of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962); or(b)a grantee of such land under section 77 of the said Act, may, without obtaining the permission required under this sub-section and notwithstanding anything contained therein, divert such land or part thereof to any other purpose after sending a prior notice in that behalf, in the prescribed form to the Tahsildar and paying in the prescribed manner, the fine prescribed under sub-section (7).]
