Section 15 in Telangana Bhoodan and Gramdan Act, 1965
15. Preparation of list of lands donated prior to commencement of this Act.
(1)The Board shall prepare a draft of a list of all the lands in the territories of the State of [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] other than those in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] area which have been donated and accepted for the purposes of Bhoodan Yagna or Gramdan prior to the commencement of this Act showing therein-(a)the area, description and other particulars of the land;(b)the name and address of the donor;(c)the date of the donation;(d)the nature of the interest of the donor in the land;(e)where the land was granted to any person in pursuance of Bhoodan Yagna or Gramdan, the name and address of the grantee and the date of the grant; and(f)such, other particulars as may be prescribed.(2)The draft list prepared under sub-section (1) shall be published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette and in such other manner as may be prescribed, together with a notice requiring all persons interested to submit their objections, if any, in writing to the Board within two months from the date of publication of the draft list in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette.(3)On the expiry of the period of two months specified in sub-section (2), the Board shall after considering the objections filed under that sub-section and after holding such inquiry as it deems fit finalize the draft list with or without modifications.(4)The list so finalized by the Board under sub-section (3) shall be published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette, and on such publication-(a)the rights, title and interest of the donor in such land shall with effect from the date of donation and subject to any decision in a suit under section 29 or in a further proceeding in relation to such suit, be deemed to stand transferred to, and vest in the Board as if declaration has been duly filed and confirmed in respect thereto under, and in accordance, with the provisions of sections 12 and 13;and(b)where such land, in pursuance of Bhoodan Yagna or Gramdan was granted to any person, it shall, with effect from the date of the grant, and subject to any decision in a suit under section 29 or in a further proceeding in relation to such suit, be deemed to have been granted to him under, and in accordance with, the provisions of section 14.
