Section 5 in The Karnataka Certain Inams Abolition Act, 1977
5. Right to be registered as occupants.
- Save as otherwise provided in this Act, with effect from and on the appointed date ,-(1)every tenant of the inamdar or holder of a minor inam shall be entitled to be registered as an occupant of lands in respect of which he was a tenant immediately before first day of March, 1974 ;(2)where the inamdar is an institution of religious worship, a person,-(i)rendering religious service in or maintaining the institution as a pujari, archak or the holder of a similar office by whatever name called, or(ii)rendering any service in such institution, and personally cultivating for a continuous period of not less than three years prior to the first day of March, 1974, by contributing his own physical labour or that of the members of his family and enjoying the benefits of any land comprised in the inam of such institution without paying rent as such in money or in kind to that institution in respect of such land, shall be entitled to be registered as an occupant of such land ;(3)every inamdar including the holder of a minor inam shall be entitled to be registered as an occupant of all lands it was personally cultivating immediately before the said date.
