KARNATAKA LAND GRABBING PROHIBITION ACT, 2011
An Act to provide for measures to curb organized attempts to grab lands whether belonging to the Government, wakf or the Hindu Religious Institutions and Charitable Endowments, local authorities or other statutory or non-statutory bodies owned or controlled or managed by the Government.
- Act number
- Act 38 of 2014
- Year
- 2014
- Enacted on
- 09-10-2014
- In force from
- 20-10-2014
- Jurisdiction
- Karnataka State Act
- Subjects
- Land And Property, Criminal Law
Read the full text of KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 section by section on LawLens.
Official source: India Code