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State of Karnataka - Section

Section 5 in Karnataka Land Grant Rules, 1969

5. Reservations.

(1)The land available for disposal in any village shall be granted observing the reservations indicated below.-
(i) Ex-servicemen and Soldiers 10 per cent
(ii) Persons belonging to Scheduled Castes andScheduled Tribes 50 per cent
[(ii-a) Backward Tribes [Item (ii-a) inserted by GSR 365, dated 5-12-1977, w.e.f. 7-12-1977.] 5 per cent]
(iii) Political sufferers 10 per cent
(iv) Others [25 per cent] [Substituted for the figures and words '30 per cent' by GSR 365, dated 5-12-1977, w.e.f. 7-12-1977.]
(2)Where the extent reserved under (ii) and (iii) is in excess of the extent that can be granted to the persons belonging to those categories, the excess land shall with the approval of the Deputy Commissioner be disposed of among persons in category (iv).[Explanation. [Explation to sub rule (2) inserted by GSR 365, dated 5-12-1977, w.e.f. 7-12-1977. ] - "Backward Tribes" means the Backward Tribes, as mentioned in the list appended to the Government Order No. SWL 12 TBS 77, dated 22nd February, 1977.]
(3)Notwithstanding anything in sub-rule (1), where the land available for disposal in village is less than four hectares, the whole of such land shall be disposed of to persons belonging to the Scheduled Castes and Scheduled Tribes who are ordinarily residents of such village or who reside in the neighbouring village and where no persons belonging to Scheduled Castes and Tribes apply, it shall be disposed of to others.