Section 53A(2) in Karnataka Land Reforms Act, 1961
(2)The fund specified in sub-section (1) shall consist of,—(a)the amount of premium collected from the tenants or sub-tenants of land belonging to the institutions referred to in section 106;(b)the interest earned on the amounts in the said fund;(c)such amount transferred from the consolidated fund of the State as may be necessary to make up the deficit, if any, where the amounts referred to in the above clauses are insufficient to pay the annuities to such institutions.
