Section 28 in The Karnataka Certain Inams Abolition Act, 1977
28. Control by the [Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.].
- The [Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] shall, within his jurisdiction have power,-(a)to superintend the taking over of inams and to make due arrangement for the administration thereof ;(b)to issue instructions for the guidance of the Deputy Commissioner;(c)to cancel or revise any order of the Deputy Commissioner declaring whether a particular area is part of an inam or not.
