Section 10(1) in The Bihar Bhoodan Yagna Act, 1954
(1)Any person being the owner of any land may donate such land to the Bhoodan Yagna Committee or to Shri Acharya Vinoba Bhave by a declaration in writing in that behalf (hereinafter called the Bhoodan Yagna Danpatra);Provided that no person shall, for the purposes of this Act, be entitled to donate any land of the following classes, namely;-(a)any cremation or burial ground/tank or pathway;(b)lands recorded in the recorded rights as gair mazrua-aam;(c)lands held under service tenures;(d)any forest land notified under any of the provisions of the Indian Forest Act, 1927 (xvi, 1927), or the Bihar Private Forests Act, 1947 (Bihar Act ix, 1948);(e)lands containing mines and minerals, whether discovered or undiscovered or whether being worked or not; and(f)any other land which the State Government may, by notification in the Official Gazette, specify;
