AIR 1981 KARNATAKA 172

Karnataka High Court

Hon'ble Judge(s): N. Venkatachala , J

Karnataka Village Offices Abolition Act (14 of 1961) , S.5(3)— Regrantee selling land - Alienee entitled to regularisation though sale was without prior permission from the State. The alienee of the land belonging to a regrantee under the provisions of the Act would be entitled to regularisation under S.5(3) of the Act on paying 15 times its assessment within reasonable time.