Section 25 in Karnataka (Sandur Area) Inams Abolition Act, 1976
25. Disposal of lands vesting in the State Government.
- Land vesting in the State Government and in respect of which any person is not entitled to be registered as an occupant under this Act shall be disposed off in accordance with the provisions of section 77 of the Karnataka Land Reforms Act, 1961:Provided that a person who was cultivating continuously for a period not less than twelve years prior to 1948 any land known as paraphernalia land and who was dispossessed by the inamdar subsequent to that date shall, for the purpose of the said section 77, be deemed to be a displaced tenant.
