Section 129(3) in Karnataka Land Reforms Act, 1961
(3)On receipt of an application under sub-section (2), the Tahsildar shall after holding an enquiry, and without prejudice to any action under section 125, pass such order on the application as he deems fit including a direction to the person contravening sub-section (1) for the payment of such compensation to the person dispossessed as the Tahsildar may determine.
