Section 13 in The Orissa Bhoodan and Gramdan Act, 1970
13. Declarations filed under Section 12.
(1)Every declaration filed under Sub-section (2) of Section 12 shall, as soon as possible, be published in such manner as may be prescribed, together with a notice requiring all persons interested to submit their objections, if any, in writing to the Tahsildar within two months from the date of such publication.(2)A copy of the declaration together with the notice referred to in Sub-section (1), shall also be served in the prescribed manner by the Tahsildar on each of the persons known or believed to be interested in the land specified in the declaration, so far as such service may be practicable.(3)On the expiry of the period of two months specified in Sub-section (1) and after giving notice to the Samiti, the Local Committee concerned, the donor and the person, if any, who has filed objections, the Tahsildar shall proceed to investigate as to the right, title and interest of the land donated by him and consider all the objections filed under Sub-section (1), and thereafter he may by an order either accept the declaration or reject it for any of the reasons mentioned in Subsection (6).(4)Where the Tahsildar accepts the declaration and if it is confirmed or deemed to have been confirmed by the Samiti under Sub-section (6), the donor shall deliver possession of the land to the Samiti; and thereupon, the donation of the land shall, subject to any older in an appeal under Section 27 or revision under Section 28 or any decision in a suit under Section 2, or in a further proceeding in relation to such suit, be irrevocable and all the right, title and interest of the donor in such land shall stand transferred to, and vested in, the Samiti.(5)Every order accepting a declaration under Sub-section (3) which is confirmed or deemed to have been confirmed by the Samiti under Subsection (6) shall be published in the Gazette.(6)The Samiti may, at any time within two months from the date of the order passed by the Tahasildar under Sub-section (3), by order, confirm any declaration accepted by the Tahasildar, or reject it for any of the following reasons, namely :(i)that there are encumbrances on the land;(ii)that there are arrears of land revenue or rent due on the land(iii)that the donor is not the owner of the land or is otherwise nc competent to make the donation ; or(iv)that there is any other good or sufficient reason :Provided that if no order is passed by the Samiti either confirming or rejecting declaration accepted by the Tahsildar within the said period of two months, it shall be deemed that the declaration has been confirmed by the Samiti.(7)Where a declaration is rejected under this section or in an appeal under Section 27 or revision under Section 28 or in a suit under Section 29 or in a further proceeding in relation to such suit, the donation shall stand cancelled and the donor shall be deemed to continue to have the same right, title and interest as well as tile same liabilities in respect of such land as he had immediately prior to the tiling of the declaration.
