(4)If the Tahsildar confirms the Bhoodan declaration then notwithstanding anything contained in any law for the time being in force, all the rights, title and interest of the owner in such land shall stand transferred to and vest in the Bhoodan Committee for purposes of the Bhoodan Yagna:Provided that no land revenue shall be payable in respect of the land for a period of three years commencing from the first day of July next following the date of confirmation where such land was parti kadeem or banjar on the date of donation.
