Section 7(3) in Karnataka Village Offices Abolition Act, 1961
(3)The land from which an unauthorised holder is evicted under sub--section (1) shall,-(a)if it was granted or continued in respect of or annexed to an inferior village office be regranted to the holder of such village office; and(b)in other cases be disposed of inaccordance with the law applicable to the disposal of unoccupied unalienated lands
