Section 105(2) in Karnataka Land Revenue Act, 1964
(2)If it appears to the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] that an occupant or holder has failed to pay land revenue due and has thus incurred forfeiture with a view to injure or defraud, other persons interested in the continuance of the occupancy or holding, or that a sale of the occupancy or holding, will seriously prejudice such other persons interested, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may order the forfeiture of only the interest of the defaulting occupant or holder and sell or dispose of the same:Provided that the other persons interested undertake to pay any balance that may still remain due after such sale or disposal of only the defaulter's interest in the occupancy or holding and furnish sufficient security for the performance of such undertaking.
