Section 2(4) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(4)If a tenant had sub-let a land on account of any temporary disability, he shall be deemed for purposes of his acquiring rights of protected tenant to continue in possession and cultivate the land personally for the period of the sub-lease;(m)"prescribed" means prescribed by rules made under this Act:(n)"religious or charitable inam" means grant of a village, portion of a village or land with total or partial exemption from the payment of land revenue made to or for the benefit of a religious or charitable institution and entered as a religious or charitable inam (by whatever name called),-(i)in the [Belgaum Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.], in the alienation register or inams register maintained under the law relating to land revenue; and(ii)in the [Gulbarga Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] in the Book of Endowments maintained under the Hyderabad Endowment Regulation, 1958 Fasli or the land records;Explanation. - If any question arises whether any grant is a religious or charitable inam, such question shall be referred to the State Government whose decision shall be final.
