Section 8(2) in The Karnataka Certain Inams Abolition Act, 1977
(2)Where the land converted was at the time of conversion in the occupation of a tenant and the converted land has not been put to nonagricultural use for which was converted, such land shall, subject to the other provisions of this Act, be registered in the name of the tenant : Provided that if the State Government is satisfied that the holder had done everything possible to put such land into non-agricultural use but could not do so for reasons beyond his control it, may, by order in writing permit the holder to retain the land :Provided further that in the case referred to in the preceding proviso, the tenant shall,-(i)notwithstanding anything in the Karnataka Land Reforms Act, 1961 be treated as a displaced tenant for purposes of section 77 of that Act;(ii)be paid an amount equal to one hundred times the land revenue of the land of which he was a tenant and the said amount shall be deducted from the amount payable to the inamdar under this Act.
