Section 2(1) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(1)In this Act, unless the context otherwise requires,-(a)"the Act" means the [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Land Revenue Act, 1964 ( [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Act 12 of 1964);(b)"appointed date" means the date appointed under sub-section (4) of section 1;(c)[Belgaum and Gulbarga Areas] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] means the areas referred to in clauses (b) and (c) of sub-section (1) of section 7 of the States Re-organisation Act, 1956 (Central Act 37 of 1956);(d)"Deputy Commissioner" includes any officer not below the rank of an Assistant Commissioner authorised by the State Government by notification published in the official gazette, to exercise the powers of a Deputy Commissioner under this Act;(e)"inam" includes an inam village and a minor inam;(f)"inamdar" means a religious or charitable institution owning an inam;(g)"inam land" means land held by or on behalf of a religious or charitable institution as an inam and includes land held as Mashruth-ul-Kidmat Madath-a-Mash and also lands endowed as wakf-e-tamal and Wakf-e-nama;(h)"inam village" means a village or portion of a village or hamlet or khandriga held by or on behalf of a religious or charitable institutions as an inam:(i)"land records" means records maintained under the provisions of or for the purposes of the Act or any other law relevant for the purposes of this Act;(j)"minor inam" means an alienated holding other than an inam village, situated in an alienated village or in an un-alienated village;(k)"permanent tenant" means a person who under the Act is entitled to a tenancy in respect of any land used for agricultural purposes, the duration of which is co-extensive with the duration of the tenure of the inamadar, but, where the inamdar is an institution of religious worship shall not include a person rendering religious service in or maintaining the institution as a pujari, archak, mulla, kazi, mutawalli, muthsaddi, priest or holder of a similar office by whatever name called or a person rendering any service in any such institution and enjoying the benefit of any land comprised in the inam of such institution, without paying rent as such in money or in kind to that institution in respect of such land;(l)"protected tenant" means a tenant of any land comprised in an inam if he has held it continuously and cultivated personally for a period of not less than twelve years prior to the appointed date and includes,-(i)in the [Belgaum Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] a person who was recognised to be a protected tenant under the Bombay Tenancy and Agricultural Lands Act, 1948, as was in force in that area,(ii)in the [Gulbarga Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] a person who was deemed to be a protected tenant under the Hyderabad Tenancy and Agricultural Lands Act, 1950, as was in force in that area,prior to the coming into force of the [Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Land Reforms Act, 1961 ([Karnataka] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] Act 10 of 1962), but, where the inamadar is an institution of religious worship shall not include a person rendering religious service in or maintaining the institution as a pujari, archak, mulla, kazi, mutawalli, muthsaddi, priest or the holder of a similar office by whatever name called or a person rendering any service in any such institution and enjoying the benefits of any land comprised in the inam of such institution, without paying rent as such in money or in kind to that institution in respect of such land.Explanation. - (1) If the tenant came to hold the land by inheritance or succession from another person or if he has held such land as a tenant and is an heir to such person, the period during which such other person held such land as a tenant shall be included in calculating the period of twelve years under this clause;
