Section 22 in Karnataka (Sandur Area) Inams Abolition Act, 1976
22. Amount payable.
(1)In respect of religious or charitable inam comprised in the villages specified in Schedule II to this Act, vesting in the State Government under this Act the State Government shall so long as the religious or charitable institutions exist, pay to the inamdar every year a sum of rupees thirty-six thousand.(2)In respect of other religious or charitable inams vesting in the State Government, the State Government shall pay to the inamdar every year an amount equal to ten times the land revenue payable on the land comprised in such inams.
