15. Donation and grant of land prior to the commencement of Act.
- [(1) Where any land has been donated in writing for purposes of the Bhoodan Yagna prior to commencement of this Act, the Bhoodan Yagna Danpatra concerning such land shall be forwarded by the Bhoodan Yagna Committee to the Revenue Officer of the local area within which the land is situate and the provisions of this Act shall apply mutatis mutandis in respect of land donated under such Bhoodan Yagna Danpatra as they apply in respect of donation of land made after the commencement of this Act.] [Substituted by Bihar Act 14 of 1965.][* * * * * *] [Deleted by Bihar Act 14 of 1965.](3)If such land has before the commencement of this Act been granted to any person in pursuance of the Bhoodan Yagna, it shall, with effect from the date of grant, be deemed to have been granted to such person under Section 14 subject to the restrictions and conditions imposed thereunder.
