Section 12(1) in The Karnataka Certain Inams Abolition Act, 1977
(1)The right of an inamdar or other person to be registered as an occupant under this Act shall be subject to the payment by him to the State Government of a premium as specified below:-(i)an inamdar: six times the land revenue of the lands to be registered;(ii)other persons referred to in section 5 : one hundred times the land revenue of the lands to be registered.
