Section 13(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976

[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(1)The amount payable in respect of an inam other than a religious or charitable inam vesting in the State Government under this Act shall be the aggregate of the following, namely :-

(i)A sum equal to ten times the net annual income from the lands held by the tenants entitled to be registered under section 4 of this Act;

(ii)the value, as determined by the Forest Department, of such of the sandalwood trees on the lands (other than the lands in respect of which the Inamdar is registered as an occupant) as are actually existing on the appointed day and registered prior to the 11th of September 1973 in accordance with the rules made under the Karnataka Forest Act, 1963 (Karnataka Act 5 of 1964) ; and

(iii)the amount specified below in respect of the income from minor forest produce (other than sandalwood) namely :-

	Rs.
(a) in the case of Muraripura village	.. 800
(b) in the case of Emmehatti village	.. 1,000
(c) in the case of Vittalanagar village	.. 1,500
(d) in the case of other villages referred to atserial Nos. 4,5,6,7,8,10,11,13,14,19, 20 and 23 of Schedule I	Nil

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 13(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976