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State of Karnataka - Section
Section 19 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
19. Rent.
- Every tenant shall pay annually to the State Government rent which was being paid by him to the inamdar immediately before the appointed date:Provided that such rent shall in no case exceed ten times the land revenue payable in respect of such land plus in the case of lands classified as dry but possessing facilities for irrigation from any source of water which is the property of the State Government,-| (i) where twocrops of paddy can be raised in a year or where sugarcane can beraised. | Rupees sixty six per acre. |
| (ii) where one crop of paddy can be raised in ayear. | Rupees forty four per acre. |
| (iii) where semi-dry, crops can be grown | Rupees twenty two per acre: |