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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(k) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(k)"personal inam" means a grant of a village or land with total or partial exemption from the payment of land revenue made to a person and entered in the land records as an inam, other than a "devadaya" or "Dharmadaya" and does not include a religious or charitable inam ;