Section 12(2) in The Karnataka Certain Inams Abolition Act, 1977
(2)The said right shall also be subject to the further conditions that the land registered shall not be alienated in any manner or partitioned except with the previous sanction of the Deputy Commissioner and on payment of an amount equal to twenty times the land revenue of the lands concerned, which shall be in addition to the amount already paid as premium:Provided that such sanction shall not be necessary for an inamdar including the holder of a minor inam to alienate the land of which he is registered as an occupant in an enfranchised inam.
