22. Donations made after the declaration of Gramdan village.
(1)Any adult person, holding land in a Gramdan village, may donate all his lands by way of Gramdan in the same manner and subject to the same conditions as are provided for in the case of a donation under section 8, and thereupon, subject to the provisions of sub- section (2), the provisions of this Act shall, as far as may be, apply as if such donation were made under that section:Provided that no declaration made under this section shall be confirmed by the Chairman without the approval of the Gram Sabha.(2)With effect from the date on which the declaration referred to in sub-section (1) is confirmed, all rights, title and interest of any person whose declaration is so confirmed in or over lands covered by such declaration, shall, save as otherwise provided by this Act. cease and shall stand transferred to, and vest in, the Gram Sabha constituted for that Gramdan village; and thereupon the provisions of this Act. shall, as far as may be, apply, as if such declaration were confirmed under section 10.(3)Any adult person residing in a Gramdan village who has not made a donation by way of Gramdan under section 8 or sub-section (1) of this section, may join the Gramdan community in such manner as may be determined by the Gramdan Board and subject to the same conditions as are provided in sub-section (1) of section 9, and thereupon the provisions of this Act, as far as may be, apply as if such declaration were made under sub-section (1) of section 9.
