Section 6 in Karnataka Village Offices Abolition Act, 1961
6. Re--grant of land resumed under section 4 to authorised holders
Where any land resumed under clause (3) of section 4 is held by an authorised holder, it shall be regranted to the authorised holder on the payment by him to the State Government of the occupancy price equal to six times the full assessment of the land and subject to the conditions and consequences mentioned in section 5; and all the provisions of section 5 shall mutatis mutandis apply in relation to the re--grant of the land under this section to the authorised holder as if he were the holder of the village office.
