Section 5(1) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(1)Subject to the provision of sub-section (2) and of section 10 every protected tenant of the inamdar shall, with effect from and on the appointed date be entitled to be registered as an occupant in respect of lands of which he was a protected tenant immediately before the appointed date.
