Section 11(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976
(1)The right of an inamdar, a permanent tenant, a tenant or the other persons to be registered as an occupant under this Act shall be subject to the payment by him to the State Government of a premium as specified below :-(i)an inamdar :six times the land revenue of the lands to be registered ;(ii)a permanent tenant :ten times the land revenue of the lands to be registered;(iii)other tenants :one hundred times the land revenue of the lands to be registered; and,(iv)the other persons: namely those referred to sub-section (2) of section 4 ; one hundred times the land revenue of the lands to be registered.
