4. Persons eligible for grant of land for agricultural purposes.
(1)Lands available for disposal may be granted for agricultural purposes under these rules to a person.-(i)who has attained the age of eighteen; and(ii)[ whose gross annual income does not exceed rupees eight thousand; and] [Item (ii) of sub-rule (1) substituted by GSR 314, dated 10-12-1987, w.e.f. 11-12-1987.](iii)who is either a bona fide agriculturist cultivating the land personally or has bona fide intention to take up personal cultivation; and(iv)who is not a sufficient holder:[[Provided that in the case of ex-servicemen and soldiers land may be granted if the gross annual income of the applicant does not exceed rupees two lakhs, so however, there shall be no income limit for grant of land to applicants who are widows or other dependants of soldiers who have died in action and in the case of ex-servicemen who have become totally handicapped in action.] [Proviso to sub-rule (1) substituted for the proviso by GSR 382, dated 7-11-1970, w.e.f. 12-11-1970.]Provided further that the extent of land granted to any person shall not together with the land already held by such person exceed the limits prescribed for a sufficient holder in Rule 2(15).](2)Notwithstanding anything contained in sub-rule (1) any person may be granted- the land adjacent or close to the land already held by him on collection of market value as on the date of grant to be determined by the authority granting the land, if such land is, in the opinion of such authority required for better enjoyment or better cultivation of the land so held:Provided that no such grant shall be made of an extent exceeding in the case of wet or garden land half hectare and in the case of dry land one hectare and that the total extent of land held after such grant does not exceed the ceiling area according to the Karnataka Land Reforms Act, 1961.
