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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(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.