Section 5 in Karnataka (Sandur Area) Inams Abolition Act, 1976
5. Certain lands not to be registered.
- No holder of a minor inam and no inamdar shall be entitled to be registered as an occupant of,-(i)communal lands. uncultivated lands, waste lands, gomal lands, forest lands, tank beds, mines, quarries, rivers, streams, tanks and irrigation works;(ii)lands on which buildings owned by any person other than such holder of minor inam are erected.
