Section 5(3) in Karnataka Village Offices Abolition Act, 1961
(3)The occupancy or the ryotwari patta of the land, as the case may be, re--granted under sub--section (1) shall not be transferable otherwise than by partition among members of Hindu Joint Family for a period of fifteen years from the date of re--grant made on or after the date of commencement of the Karnataka Village Offices Abolition (Amendment) Act, 2003.Provided that such occupancy or the ryotwari patta in respect of land granted to the holder of a village office in an enfranchised inam shall be transferrable with the previous sanction of the Deputy Commissioner which shall be granted on payment of an amount equal to fifteen times the amount of full assessment of the land.
