Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mysore (Personal And Miscellaneous) Inams Abolition (Amendment) Act, 1958 1 of 1959 [22 January 1959] CONTENTS 1. Short Title 2. Amendment Of Section 5 3. Insertion Of New Section 10A 4. Amendment Of Section 18 5. Amendment Of Section 19 6. Amendment Of Section 39 Mysore (Personal And Miscellaneous) Inams Abolition (Amendment) Act, 1958 1 of 1959 [22 January 1959] An Act further to amend the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954. WHEREAS it is expedient further to amend the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 (Mysore Act 1 of 1955); BE it enacted by the Karnataka State Legislature in the Ninth Year of the Republic of India as follows :- 1. Short Title :- This act may be called the Mysore (Personal and Miscellaneous) Inams Abolition (Amendment) Act, 1958. 2. Amendment Of Section 5 :- To sub-section (2) of section 5 of the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 (Mysore Act 1 of 1955), (hereinafter referred to as the principal Act), the following proviso shall be inserted and shall be deemed always to have been inserted namely:- "Provided that where a permanent tenant entitled to be registered as an occupant of land under sub-section (1) is shown as a registered occupant in the settlement register and other records referred to in section 117 of the Land Revenue Code, or where the rent paid by a permanent tenant entitled to be registered as an occupant under sub-section (1) is equal to the land revenue, no premium shall be payable under this sub-section." 3. Insertion Of New Section 10A :- After section 10 of the principal Act, the following section shall be inserted, namely :- "10A. Entries to be made in the record of rights.- (1) After the determination of claims under section 10, the Deputy Commissioner shall send the prescribed particulars of the decision to the officer maintaining the record of rights under the Karnataka Land Records of Rights Act, 1958. (2) On receipt of the particulars under sub-section (1), and notwithstanding anything contained in the Karnataka Land Record of Rights Act, 1958, the officer concerned shall enter such particulars in the registers." 4. Amendment Of Section 18 :- In section 18 of the principal Act, to clause (ii) of sub-section (2), the following proviso shall be added, namely:- "Provided that the amount payable under the bonds issued under this clause may be repaid in such number of instalments not exceeding ten as may be prescribed." 5. Amendment Of Section 19 :- (a) Section 19 of the principal Act shall be renumbered as sub- section (1) of that section and in the said sub-section, for the word "one-tenth", the word "one-fifth" shall be substituted; (b) After the said sub-section (1), the following sub-sections shall be added, namely :- "(2) Interest at the rate specified in sub-section (1) of section 18 on the estimated amount of compensation or on the balance of the estimated amount of compensation after deducting the interim payment under sub-section (1), may be paid every year until the compensation is determined under section 20,- (a) if there are no persons interested in the compensation other than such inamdar, to such inamdar; (b) if there are persons other than the inamdar interested in the compensation, who have made claims under section 21, to such person or persons and in such proportions as all the persons interested in the compensation may by agreement in writing specify. (3) The interim compensation payable under sub-section (1) and the interest payable under sub-section (2) may be paid in the prescribed manner." 6. Amendment Of Section 39 :- In sub-section (2) of section 39 of the principal Act, the words "of the District" shall be omitted.