Section 100(b) in Karnataka Land Revenue Act, 1964
(b)the Court, on receipt of a certificate under the hand and seal of the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.], to the effect that any such occupancy is not transferable without the previous sanction of the prescribed authority and that such sanction has not been granted, shall remove the attachment or other process placed on or set aside any sale of or affecting such occupancy.
