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State of Karnataka - Section

Section 13 in Karnataka (Sandur Area) Inams Abolition Act, 1976

13. Amount payable.

(1)The amount payable in respect of an inam other than a religious or charitable inam vesting in the State Government under this Act shall be the aggregate of the following, namely :-
(i)A sum equal to ten times the net annual income from the lands held by the tenants entitled to be registered under section 4 of this Act;
(ii)the value, as determined by the Forest Department, of such of the sandalwood trees on the lands (other than the lands in respect of which the Inamdar is registered as an occupant) as are actually existing on the appointed day and registered prior to the 11th of September 1973 in accordance with the rules made under the Karnataka Forest Act, 1963 (Karnataka Act 5 of 1964) ; and
(iii)the amount specified below in respect of the income from minor forest produce (other than sandalwood) namely :-
  Rs.
(a) in the case of Muraripura village .. 800
(b) in the case of Emmehatti village .. 1,000
(c) in the case of Vittalanagar village .. 1,500
(d) in the case of other villages referred to atserial Nos. 4,5,6,7,8,10,11,13,14,19, 20 and 23 of Schedule I Nil
(2)For purposes of sub-section (1), the net annual income shall be deemed to be,-
(i)in respect of lands held by permanent tenants, 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.