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State of Karnataka - Section
Section 16 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
16. Amount payable.
- In respect of an inam vesting in the State Government under this Act, the State Government shall so long as the religious or charitable institution exists, pay to the inamdar every year an amount equal to [ten] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] times the land revenue payable on the lands comprised in such inam. In the case of lands comprised in such inams, which are classified as dry but possesses facilities for irrigation from any source of water which is the property of State Government, the State Government shall pay annually to such inamdar an additional amount as specified below:-| (i) where two crops of paddy can be raised in ayear or where sugarcane can be raised. | 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. |