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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(2)Subject to the provisions of sub-section (3), every building situated within the limits of the inam which was owned immediately before the appointed date by the inamdar shall, with effect from and on the appointed date, vest in the inamdar.