Section 77A(1) in Karnataka Land Reforms Act, 1961
(1)Notwithstanding anything contained in this Act, if the Deputy Commissioner, or the or any other officer authorised by the State Government in this behalf is satisfied after holding such enquiry as he deems fit, that a person,-(i)was, immediately before the first day of March, 1974 in actual possession and cultivation of any land not exceeding one unit, which has vested in the State Government under section 44; and(ii)being entitled to be registered as an occupant of such land under section 45 or 49 has failed to apply for registrati n of occupancy rights in respect of such land under sub-section (1) of section 48A within the period specified therein; and(iii)has continued to be in actual possession and cultivation of such land on the date of commencement of the Karnataka Land Reforms (Amendment) Act, 1997, he may grant the land to such person subject to such restrictions and conditions and in the manner, as may be prescribed.
