Section 6(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976
(1)Every building other than a building referred to in sub-section (2), situated within the limits of a minor inam or an inam which was owned immediately before the appointed date by the holder of a minor inam or the inamdar, as the case may be, shall, with effect from such date, vest in the holder of the minor inam or the inamdar.
