Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mysore (Religious And Charitable) Inams Abolition (Karnataka Amendment) Act, 2005 11 of 2006 [26 May 2006] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 21B Mysore (Religious And Charitable) Inams Abolition (Karnataka Amendment) Act, 2005 11 of 2006 [26 May 2006] An Act further to amend the Mysore (Religious and Charitable) Inams Abolition Act, 1955. Whereas it is expedient further to amend the Mysore (Religious and Charitable) Inams Abolition Act, 1955 (Mysore Act 18 of 1955), for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-sixth year of Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 2005. (2) It shall come into force at once. 2. Insertion Of New Section 21B :- After section 21A of the Mysore (Religious and Charitable) Inams Abolition Act, 1955 (Mysore Act 18 of 1955), the following section shall be inserted, namely:- "21B. Review.- The State Government may where of its own motion or otherwise at any time is satisfied that the basic annual sum determined by the Divisional Commissioner under section 21A prior to the commencement of the Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 2005 was not correctly determined or erroneously determined and requires to be revised with reference to any new matter which has since come to its notice or on account of some mistake or error apparent on the face of the record or on an application of an aggrieved party or for any other sufficient reason, it may revise the basic annual sum so determined either by increasing or decreasing it: Provided that no order shall be passed except after giving the person or persons so affected a reasonable opportunity of being heard: Provided further that if any excess amount has been paid, such excess amount shall be adjusted in the subsequent basic annual, sum to be paid and in case, such amount cannot be so adjusted, the same may be recovered as arrears of land revenue."