Section 30 in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
30.
-A. Acquisition of land by the State Government by entering into agreement voluntary Acquisition of Land. - (1) Notwithstanding anything contained in this Act, or any other law, whenever it appears to the State Government that the land is needed in any area for any public purpose, the State Government or its Authorised Officer may enter into an agreement with the willing landowner to sell the land in favour of the State Government for the matters specified therein in a prescribed form.(2)The State Government or its Authorised Officer shall pass an order in terms of agreement under sub-section (1) for acquisition, and the substance of the order shall be notified in the Official Gazette. On such publication of notification, the title, ownership and all interests of the landowner who enters into agreement shall vest with the State Government free from all encumbrances.(3)Notwithstanding anything contained in the Registration Act, 1908 (Central Act 16 of 1908) no agreement entered under sub-section (1) shall be liable for registration under that Act.(4)If any family, other than the family of the landowner who entered into an agreement, is affected by the acquisition of land under this section, the State Government shall pay a lumpsum amount towards rehabilitation and resettlement if any, as prescribed in the rules made thereunder:Provided that, no agreement or the lumpsum amount towards rehabilitation and resettlement as may be prescribed, shall be abnormally at variance to the disadvantage of the landowners."
