Section 9(1) in The Karnataka Certain Inams Abolition Act, 1977
(1)Every person who becomes entitled to be registered as an occupant under section 5 in respect any land shall with effect from and on the appointed date be liable to pay to the State Government as land revenue,-(a)in the case of an inam village to which survey and settlement has been introduced under the Act an amount equal to the land revenue assessment fixed on such land during such survey and settlement ;(b)in the case of an inam village to which survey and settlement has not been introduced under the Act an amount equal to land revenue assessment levied on the same extent of similar land in an adjoining unalienated village.
