Section 22 in The Rajasthan Bhoodan Yagna Act, 1954
22. Lands donated prior to the commencement of this Act.
(1)Where any land has been donated to the Bhoodan Yagna [before the coming into force of the Rajasthan Bhoodan Yagna Sanshodhan Adhiniyam, 1955 (Adhiniyam Sankhya 14, San 1955)] [Substituted by Section 3 of Rajasthan Act No. 24 of 1956, Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 16.7.1956.] The Board shall prepare a list of all such lands, other than lands to which the provisions of Sections 21 apply, showing therein-(a)the area and other particulars of the land;(b)the name of the donor;(c)the nature of the interest of the donor in the land;(d)if the land has already been granted to any person in pursuance of the Bhoodan Yagna; the name of the person to whom the land has been granted;(e)the date of the grant under sub-clause (d); and(f)such other particulars as may be prescribed.(2)(a)The list so prepared shall be forwarded to the Tehsildar in whose jurisdiction, the land is situate;(b)The Tehsildar shall publish the list in the prescribed manner.(3)On receipt of such list, the Tehsildar shall cause action to be taken in accordance with Section 15 in respect of the lands described in the list.(4)The provisions of Section 15 to 18 shall apply in respect of all donations of the said lands as they apply in respect of all donations of lands made after the commencement of this Act:Provided that where an order is made by a Tehsildar under sub-Section (4) of Section 17, the gift shall be deemed to have been accepted with effect from the date on which the donation of land was made and for this purpose this act shall be deemed to have been in force on such date.(5)Upon the publication of list under sub-Section (2) and notwithstanding anything in any law to the contrary-(a)the right, title and interest of the donor in such land shall with effect from the date of donation, be deemed to stand transferred to and vest in Bhoodan Yagna Board as if a Bhoodan Yagna declaration had been duly made and confirmed in respect thereof under and in accordance with Section 11 and sub-Section (3) of Section 17,(b)where such land has in pursuance of Bhoodan Yagna been granted to any person it shall, with effect from the date of grant be deemed further to have been granted to the grantee under and in accordance with the provisions of Section 23.
