Section 9(3) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(3)Notwithstanding anything contained in any law for the time being in force, an inamdar shall not be entitled to alienate the land or the building vesting in him under sub-section (1) or sub-section (2) except by way of a simple mortgage to a society or a bank registered under the [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Cooperative Societies Act, 1959 ( [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Act 11 of 1959) or to the State Bank of India and its subsidiaries or a bank specified in column (2) of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970) or to a company or a corporation owned by or in which not less than fifty per cent of the share capital is held by the State Government or the Central Government or partly by the State Government and partly by the Central Government and which has been set up with a view to provide agricultural credit to cultivators:Provided that nothing in this section shall apply to any alienation effected with the previous sanction of the prescribed authority.Explanation. - In this section "Inamdar" means an inamdar other than a holder of minor inam referred to in section 8.
