Section 10 in Karnataka (Sandur Area) Inams Abolition Act, 1976
10. Procedure for registration as an occupant.
- [( 1)] [Re-numbered by Act 19 of 1986 w.e.f. 6.12.1985.] Every person entitled to be registered as an occupant under section 4 shall make an application to the Tribunal constituted under the Karnataka Land Reforms Act, 1961, [ on or before [ 31st day of March 1991] [Substituted by Act 23 of 1981 w.e.f. 8.11.1976.]] Such application shall be disposed of by the Tribunal as if it is an application made under the said Act.[( 2) x x x] [Inserted by Act 19 of 1986 w.e.f. 6.12.1985 and omitted by Act 18 of 1990 w.e.f. 8.10.1990.]
