Section 94A(6) in Karnataka Land Revenue Act, 1964
(6)Notwithstanding anything contained in the preceding sub-section,-(a)[ The Tahsildar concerned shall issue the order of grant of land, on the recommendations of the committee or additional committee, as the case may be, if any, and issue the saguvali chit. The amount payable, if any, shall be paid in three equal instalments of which the first one shall be paid before the expiry of a period of thirty days from the date of communication of the order of grant and the remaining two within such period as may be prescribed; and] [Substituted by Act 33 of 1994 w.e.f. 6.7.1994.](b)[ x x x] [Omitted by Act 33 of 1994 w.e.f. 6.7.1994.](c)the trees, if any, standing on the land granted and the granite in such land shall continue to belong to the Government, which may at its discretion be disposed off by it, in such manner as it may deem fit.]
