(1)Subject to the provisions of section 110, nothing in this Act, except section 8, shall apply to lands,—(i)belonging to Government;(ii)Deleted;(iii)belonging to or held on lease or from a local authority, an Agricultural Produce Marketing Committee constituted under the Karnataka Agricultural Produce Marketing Regulation Act, 1966 (Karnataka Act 27 of 1966), a University establish d by law in India, a research institution owned or controlled by the State Government or theCentral Government or both an Agricultural Research Institution recognised by the State Government or the Central Government the Karnataka Bhoodhan Yagna Board established under the Karnataka Bhoodhan Yagna Act, 1963 (Karnataka Act 34 of 1963);(iv)given as a gallantry award;(iva)granted by the State Government to a Research Institution affiliated to a university established by law in India.]6(v)used for such stud farms as are in existence on the 24th day of January 1971 and approved by the State Government,subject to such rules as may be prescribed;(vi)used for the cultivation of linaloe;(vii)held by the Coffee Board constituted under the Coffee Act, 1942 (Central Act 7 of 1942) for purposes of research, development or propoganda:(viii)held by any corporation owned or controlled by the State Government or the Central Government or both;(ix)leased by farmers to investors for management subject to the following conditions, namely:-(1)Land shall not be converted by the investor for other purposes;(2)Farmer shall continue to be the owner of the land;(3)No damage shall be caused to the land;(4)Investor should take up agriculture, agriculture connected activities and agriculture produce marketing/ export and value addition activities;(5)Agribusiness activities shall be as per the Integrated Agri- business Development Policy, 2011 formulated by the Government of Karnataka.Provided that in the case of lands belonging to or held on lease from the Karnataka Bhoodhan Yagna Board, the exemption under this section shall not be applicable if such lands were in the possession of tenants on the date of donation to the said Board.Provided further that, notwithstanding anything contained in this subsection, the extent of land leased to a local authority, a committee, a University, an institution, or a Board, referred to in clause (iii) shall count for the purpose of determining the surplus land to be surrendered by the owner thereof.(2)Notwithstanding anything in sub-section (1), no person shall, after the date of commencement of the Amendment Act acquire in any manner for the cultivation of linaloe, land of an extent which together with the land cultivated by linaloe, if any, already held by him exceeds ten units.(3)In respect of every acquisition contrary, to sub-section (2), the provisions of sections 66 to 76 shall mutatis mutandis apply.
