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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(4)(n) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(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 and entered as a religious or charitable inam (by whatever name called),-
(i)in the [Belgaum Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.], in the alienation register or inams register maintained under the law relating to land revenue; and
(ii)in the [Gulbarga Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] in the Book of Endowments maintained under the Hyderabad Endowment Regulation, 1958 Fasli or the land records;