Section 3(1) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(1)Notwithstanding anything contained in any contract, grant or other instrument or in any other law for the time being in force, with effect from and on the appointed date all religious or charitable inams in the [Belgaum and Gulbarga Areas] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] of the State shall stand abolished.
