Section 31(3) in The Karnataka Public Libraries Act, 1965
(3)Land Revenue collection of a district for the purposes of sub-section (1) shall mean,-(a)until the revision settlement of land revenue under Chapter X of the Karnataka Land Revenue Act, 1964, the land revenue determined on the basis of the average land revenue collection of the district for a period of three years preceding the date of such determination;(b)after the determination of land revenue on the basis of the aforesaid revision settlement, the land revenue collected during the year preceding the year for which the grant is made.
