Section 11 in Karnataka (Sandur Area) Inams Abolition Act, 1976
11. Payment of premium, etc.
(1)The right of an inamdar, a permanent tenant, a tenant or the other persons to be registered as an occupant under this Act shall be subject to the payment by him to the State Government of a premium as specified below :-(i)an inamdar :six times the land revenue of the lands to be registered ;(ii)a permanent tenant :ten times the land revenue of the lands to be registered;(iii)other tenants :one hundred times the land revenue of the lands to be registered; and,(iv)the other persons: namely those referred to sub-section (2) of section 4 ; one hundred times the land revenue of the lands to be registered.(2)The said right shall also be subject to the further condition that the land registered shall not be alienated in any manner or partitioned except with the previous sanction of the Deputy Commissioner and on payment of an amount equal to twenty times the land revenue of the lands concerned, which shall be in addition to the amount already paid as premium.
