Section 18(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)Any person who is, or who is deemed to have been, granted land by the Board under section 14 or section 15, or any person to whom land donated for the purpose of Bhoodan Yagna or Gramdan was granted in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] area before the commencement of this Act, may by a declaration made in the prescribed manner, donate that land to the Gram Sabha established for the village in which such land is situate.
