Section 7(3) in The Karnataka Certain Inams Abolition Act, 1977
(3)Notwithstanding anything in sub-sections (1) and (2), where a tenant is in occupation of a dwelling house on a site belonging to the inamdar or the holder of a minor inam such tenant shall not be evicted therefrom but shall be conferred with ownership thereof and the site on payment of such amount as the Tribunal may fix having regard to ,-(i)the land revenue payable on the land ;(ii)who constructed the dwelling house ; and(iii)such other factors as may be prescribed.
