Section 6 in The Karnataka Certain Inams Abolition Act, 1977
6. 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.
