Section 2(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976
(1)In this Act, unless the context otherwise requires,-(a)"Act" means the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) ;(aa)[ x x x] [Inserted by Act 19 of 1986 w.e.f. 6.12.1985 and Omitted by Act 18 of 1990 w.e.f. 8.10.1990.](b)"appointed date" means the date appointed under sub-section (4) of section(c)"Deputy Commissioner" includes any officer not below the rank of an Assistant Commissioner authorised by the State Government by notification to exercise the powers of a Deputy Commissioner under this Act;(d)"inam" includes an inam village and a minor inam;(e)"inamdar" means,-(i)in the case of a personal inam, a person holding in trust or owning for his own benefit an inam village or a share therein and includes the successors in interest of an inamdar; and(a)where an inamdar is a minor or of unsound mind or an idiot, his guardian, committee, or other legal curator ;(b)where an inamdar is a joint Hindu family such joint Hindu family ; and(ii)in the case of a religious or charitable inam the religious or charitable institution owning the inam ;(f)"inam land" or "inam village" means a land or village as the case may be held as an inam in trust or owned by a person for his own benefit;(g)"land records" means records maintained under the provisions of, or for the purposes of, the Act or any other law relevant for the purposes of this Act;(h)"minor inam" means an alienated holding other than an Inam village, situated in an alienated village or in an un-alienated village ;(i)"notification" means a notification published in the official Gazette;(j)"person" includes a religious or charitable institution and in the case of a joint Hindu family, such joint Hindu family ;(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 ;(l)"prescribed" means prescribed by rules made under this Act;(m)"religious institution" includes a temple ;(n)"religious or charitable inam" means grant of a village, portion of a village or land with total or partial exemption from the payment of land revenue, made to or for the benefit of a religious or charitable institution;Explanation. - If any question arises whether any grant is a personal inam or a religious or charitable inam, such question shall be referred to the State Government whose decision shall be final ;(o)"Sandur Area" means the villages of Sandur Taluk of Bellary District specified in Schedule I to this Act ;(p)"Tribunal" means the Tribunal constituted under section 48 of the Karnataka Land Reforms Act, 1961.
