Section 9(1) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973
(1)Subject to the provisions of sub-section (3), every inamdar shall, with effect from and on the appointed date, be entitled to be registered as an occupant of all lands other than,-(i)communal lands, un-cultivated lands, waste lands, gomal lands, forest lands, tank beds, mines, quarries, rivers, streams, tanks and irrigation works;(ii)land in respect of which any person is entitled to be registered under section 4, section 5, section 7 or section 8 or is entitled to continue as a tenant under section 6 and also the extent of land in respect of which the said person is not entitled to be registered in view of the restrictions in section 10 or section 25, as the case may be; and(iii)lands upon which buildings owned by any person other than the inamdar have been erected.
