Section 14(2) in The Karnataka Certain Inams Abolition Act, 1977
(2)For purposes of sub-section (1), the net annual income shall be deemed to be,-(i)in respect of lands held by a permanent tenant, the land revenue of such lands less the proportionate land revenue, jodi, quit rent or peshkush paid by the inamdar to the State Government, as determined in the prescribed manner ;(ii)in respect of lands held by other tenants, ten times the land revenue of such lands less the proportionate land revenue, jodi, quit rent or peshkush paid by the inamdar to the State Government, determined in the prescribed manner.
