Section 2(1)(e) in Karnataka (Sandur Area) Inams Abolition Act, 1976

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State of Karnataka - Subsection

Section 2(1)(e) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(e)"inamdar" means,-

(i)in the case of a personal inam, a person holding in trust or owning for his own benefit an inam village or a share therein and includes the successors in interest of an inamdar; and

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State of Karnataka - Subsection

Section 2(1)(e) in Karnataka (Sandur Area) Inams Abolition Act, 1976