Section 11 in The Karnataka Certain Inams Abolition Act, 1977
11. Procedure for registration as an occupant.
- [(1)] [Renumbered by Act 19 of 1986 w.e.f. 6.12.1985.] Every person entitled to be registered as an occupant under this Act shall make an application to the Tribunal constituted under the Karnataka Land Reforms Act, 1961 [on or before [31st day of March, 1991] [Substituted by Act 23 of 1981 w.e.f. 5.6.1978.]]. Such application shall be disposed of by the Tribunal as if it is an application made under the said Act:[Provided the where the inam is an enfranchised inam, such application by the inamdar including holder of minor inam shall be made to the Tahsildar on or before the [thirty-first day of March, 1991] [Inserted by Act 29 of 1984 w.e.f. 5.5.1984.]. The application shall be decided by the Tahsildar after issuing individual notices to the concerned inamdars and after such verification and enquiry held in such manner as may be prescribed.][2 (a) (b) x x x] [Inserted by Act 19 of 1986 w.e.f. 6.12.1985 and omited by Act 18 of 1990 w.e.f. 8.10.1990.]
