10. Restriction on disposal of land in certain cases.
(1)No land with more than fifty reserved trees in a hectare shall be disposed of for cultivation except under the orders of the Deputy Commissioner.(2)[ No land, -(i)within the municipal limits of the City of Bangalore and in any village situated within a radius of sixteen kilometres from the municipal limits of the City of Bangalore:[Provided that the Deputy Commissioner may, if satisfied that any such land is not required for a public purpose grant such land for agricultural purposes;] [Sub-rule (2) substituted by GSR 382, dated 7-11-1970, w.e.f. 12-11-1970.] or(ii)within the municipal limits of cities of Mysore, Davangere, Mangalore, Hubli-Dharwar, [Belgaum] [Inserted by GSR 357, dated 24-11-1978, w.e.f. 30-11-1978.], Kolar Gold Fields area and Bagalkote Town in any village situated within a radius of seven kilometres from the municipal limits of the said places; or(iii)within the municipal limits of District Headquarters and towns of Gadag-Betegeri and Dandeli and in any village situated within a radius of five kilometres from the municipal or town limits of the said places; or(iv)within the municipal limits of Taluk Headquarters and towns connected by railway and in any village situated within a radius of three kilometres from the municipal or town limits of the said places; or(v)within the limits of other municipalities, other Taluk Headquarters and Town Panchayats and in any village situated within a radius of one and a half kilometre from the said places, shall be granted under these rules for the purpose of agriculture.Explanation. - For the purpose of this sub-rule, if the headquarters, gramathana or chavadi of a village is within the radius specified in this sub-rule, the whole of such village shall be deemed to be within the radius specified in this sub-rule;(vi)One mile from the municipal limits of other Taluk Headquarters, towns and other Municipal and Panchayat town; shall be granted under these rules for the purpose of agriculture.](3)Notwithstanding anything contained in Rules 7(3) and 18, lands within the radius specified in sub-rule (2) shall not be granted for non-agricultural purposes without the previous approval of the State Government:[Provided that such approval shall not be necessary for grant of building sites within the radius specified in clauses (iii), (iv) and (v) of sub-rule (2) excluding the municipal limits of District Headquarters:] [First Proviso to sub-rule (3) inserted by GSR 41, dated 17-1-1972, w.e.f. 27-1-1972.][Provided that such approval shall not be necessary for grant of building sites within the radius specified in clauses (iii), (iv) and (v) of sub-rule (2) excluding the Municipal limits of District Head Quarters.] [Second Proviso to sub-rule (3) inserted by GSR 180, dated 11-10-1994, w.e.f. 15-11-1994.]
