(1)Every declaration in Form I shall be accompanied by the original patta of the land proposed to be donated or a copy thereof attested by a Gazetted officer or the President of the Gaon Panchayat within whose jurisdiction the person making the declaration resides. If there are more than one person jointly making the declaration it shall be sufficient for the purposes of this sub-rule if the copy is attested by a Gazetted officer or the President of the Gaon Panchayat within whose jurisdiction any one of such persons resides.
