18. [ Land pool. [Section 18 to 21 substituted by Bihar Act 6 of 1978, vide Section 14.]
- A Gram Sabha shall constitute a land pool which shall consist of:-(i)all lands donated under sub-section (1) of Section 5;(ii)all such lands donated by way of Bhoodan and vested in the Bihar Bhoodan Yagna Committee, under the law relating to it for the time being in force and situated in the village, as have not been granted by the Committee; and(iii)all lands donated by the Government or received as donation from any other source.
