Section 16(1) in The Tamil Nadu Bhoodan Yagna Act, 1958
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force,-(a)any owner may, by declaration made in the prescribed manner, donate his land for the Bhoodan Yagna:Provided that where any land is owned jointly by two or more persons, no donation of land shall be valid unless the declaration is signed" by all such joint owners:Provided further that a declaration made by a minor shall not be valid;(b)any person to whom the Government have assigned any land on the ground of his having been a political sufferer may, by declaration made in the prescribed manner, donate such land for the Bhoodan Yagna provided the following conditions are satisfied, namely:-(i)in case the land was not under cultivation before assignment, the assignee should have brought it under cultivation within three years from the date of assignment;(ii)the assignee should have paid in full all the public charges due to the Government in respect of the land and repaid in full the loan or loans obtained from the Government, together with the interest thereon, before making the donation for the Bhoodan Yagna.
