Section 10(3) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(3)Notwithstanding anything contained in section 4 or section 5, the Deputy Commissioner shall not allow the claim of any person for any land in excess of the ceiling area fixed under 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) for the time being in force.
