5A. Lands disposed of to Scheduled Castes and Scheduled Tribes in a Taluk to be not less than fifty per cent.
- Where, in any taluk, the total extent of lands disposed of from the date of commencement of these rules till the date of commencement of the Karnataka Land Grant (Amendment) Rules, 1979, to persons belonging to Scheduled Castes and Scheduled Tribes is less than fifty per cent of the lands which were available for disposal in the taluk during that period then until such disposal reaches such percentage for the taluk, the percentage of reservation of lands in each village in the taluk shall be [five per cent for the purpose of item (i) of sub-rule (1) of Rule 5 in respect of ex-servicemen and soldiers, seventy-five per cent for the purpose of item (ii) of the said sub-rule in respect of persons belonging to Schedule Castes and Scheduled Tribes, five per cent for the purpose of item (iii) of the said sub-rule in respect of political sufferers and ten per cent for the purpose of item (iv) of the said sub-rule in respect of others.] [Sustituted for the words, brackets and figures 'sixty per cent for the purpose of item (ii) of sub-rule (1) of Rule 5 in respect of persons belonging to Scheduled Castes and respect of others' by GSR 152, dated 5-9-1991.]
