Section 36(2) in The Karnataka Certain Inams Abolition Act, 1977
(2)No prosecution under sub-section (1) shall be instituted except with the previous sanction of the Deputy Commissioner.[36A. Transfer of cases. - Any application pending before a tribunal on the date of the commencement of the Karnataka certain Inams Abolition (Amendment) Act, 1984, to which the proviso to section 11 would be applicable if it were file after such commencement, shall be transferred to the Tahsildar and shall be disposed of by him as if it had been filed before him.] [Inserted by Act 29 of 1984 w.e.f. 5.5.1984.]
