Section 7 in The Karnataka Certain Inams Abolition Act, 1977
7. Vesting of buildings.
(1)Every building other than a building referred to in sub-section (2) situated within the limits of a minor inam or an inam which was owned immediately before the appointed date by the holder of a minor inam or the inamdar, as the case may be, shall with effect from such date vest in the holder of minor inam or the inamdar.(2)Every private building situated within the limits of an inam shall, with effect from the said date, vest in the person who owned it immediately before that date.(3)Notwithstanding anything in sub-sections (1) and (2), where a tenant is in occupation of a dwelling house on a site belonging to the inamdar or the holder of a minor inam such tenant shall not be evicted therefrom but shall be conferred with ownership thereof and the site on payment of such amount as the Tribunal may fix having regard to ,-(i)the land revenue payable on the land ;(ii)who constructed the dwelling house ; and(iii)such other factors as may be prescribed.
