Section 4 in Karnataka Village Offices Abolition Act, 1961
4. Abolition of village offices together with incidents thereof
Notwithstanding anything in any usage, custom, settlement, grant, agreement, sanad, or in any decree or order of a Court, or in an existing law relating to village offices, with effect on and from the appointed date,--(1)all village offices shall be and are hereby abolished;(2)all incidents (including the right to hold office and the emoluments attached thereto, the right to levy customary fees or prequisites in money or in kind and the liability to render service) appertaining to the said village offices shall be and are hereby extinguished;(3)subject to the provisions of section 5, section 6 and section 7, all land granted or continued in respect of or annexed to a village office by the State shall be and is hereby resumed, and shall be subject to the payment of land revenue under the provisions of the Code and the rules and orders made thereunder as if it were an unalienated land or ryotwari land.
