(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;(2)Bhoodan Yagna Danpatra shall be filed before the Revenue Officer appointed under this Act as soon as it is made.
