Section 2(1)(e) in Karnataka Village Offices Abolition Act, 1961

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State of Karnataka - Subsection

Section 2(1)(e) in Karnataka Village Offices Abolition Act, 1961

(e)"emoluments" means,--

(i)lands,

(ii)assignments of revenue payable in respect of lands,

(iii)fees in money or agricultural produce,

(iv)money salaries and all other kinds of remuneration, granted or continued in respect of, or annexed to, any village office, by the State;

(ea)'enfranchised inam' means an inam of which there is proof of enfrachisement as required under the Madras Enfranchised Inams Act, 1862 (Madras Act IV of 1862).

(f)"existing law relating to a village office" includes any enactment, ordinance, rule, bye--law, regulation, order, notification, firman, hukum, vat hukum or any other instrument or any custom or usage having the force of law, relating to a village office, which may be in force immediately before the appointed date;

(g)"holder of a village office" or "holder" means a person having an interest in a village office under an existing law relating to such office:

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State of Karnataka - Subsection

Section 2(1)(e) in Karnataka Village Offices Abolition Act, 1961