Section 9(1) in Karnataka Village Offices Abolition Act, 1961
(1)A holder of a village office abolished under this Act, shall be paid in such manner and in such installments as may be prescribed,--(i)in the case of a holder of an inferior village office, an amount equal to the aggregate of the amounts calculated in the manner provided in the following clauses (a), (b) and (c);(ii)in the case of a holder of any other village office, an amount equal to the aggregate of the amounts calculated in the manner provided in the following clauses (a) and (b).--(a)where the full or a portion of the assessment of the land granted or continued in respect of or annexed to, any village office by the State was assigned towards the emoluments of the holder of such officer, six times the amount equal to the difference between the amount of such assessment or portion and the amount of quit rent or jodi, if any payable to the State Government by the holder;(b)six times the amount equal to the annual cash allowance or other annual payment of money (not being the rent of land resumed under clause (b) of Section 12 of the Bombay Hereditary Offices Act, 1874 Bombay Act III of 1874), or a like provision under any existing law relating to village offices) made by the State Government to the holder under the existing law relating to village offices:Provided that where the land granted or continued in respect or annexed to a village office is not less than three acres in extent, the sum payable shall be three times the amount specified in this clause:Provided further that in determining the amount of annual cash allowance or other annual payment of money made by the State Government under this clause, the enhancement in such allowance or money ordered.--(i)in the Mysore Area, excluding the Bellary District, by G.O. No. R. 23--77/L.R. 69--42--17, dated 18th October 1942, G.O. No. R. 3919--4007/L.R. 155--47, dated 24th September 1947 and G.O. No. RDF 111 VOA 57, dated 8th June 1957;(ii)in the Bombay Area, by G.O. No. G.R.R.D. No. 9790/33, dated 24th May 1944, G.R.R.D. No. 5741/45, dated 3rd July 1948 and G.O. R.D. No. RDF 111 VOA 57, dated 8th June 1957;(iii)in the Hyderabad Area, by G.O. No. (2), dated 8th October 1949, G.O. No. 2, dated 22nd December 1949 and G.O. No. RDF 111 VOA 57, dated 8th June 1957;(iv)in the Madras Area and Bellary District, by G.O. No. Mis. 877/Rev., dated 27th April 1945, G.O. No. 2108, dated 27th September 1946, and G.O. No. RDF 111 VOA 57, dated 8th June 1957, --shall be excluded;(c)six times the cash value of the average of the customary fees or prequisites in money or in kind levied or leviable by the holder of the inferior village office under the existing law relating to such office during the three years immediately preceding the appointed date; and such cash value shall be determined in the prescribed manner and shall not exceed the amount which under the existing law could on default of payment in kind, be recovered.Provided that when the land granted or continued in respect of or annexed to the inferior village office is not less than three acres in extent, the sum payable shall be three times the cash value not exceeding the maximum specified in this clause.
