Section 20 in The Tamil Nadu Bhoodan Yagna Act, 1958
20. Donation of land made prior to commencement of Act.
(1)Tire Stale Board shall prepare a list of all lands donated for purposes of the Bhoodan Yagna, 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)if the land has already been granted to any person in pursuance of the Bhoodan Yagna, the name and address of the person to whom the land has been granted (hereinafter called the grantee).(f)the date of the grant referred to in clause (e), and(g)such other particulars as may be prescribed.(2)Every list prepared under sub-section (1) shall be published in the [Fort St. George Gazette.] [Now Tamil Nadu Government Gazette.](3)Upon such publication, the provisions of sub-sections (2) to (8) of section 17 shall apply in respect of land described in the list published under sub-section (2) as if such publication were a declaration in respect of that land filed under sub-section (3) of section 16:Provided that where an order is made by the [Inquiry Officer] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).] under subsection (4) of section 17 confirming the donation, such donation shall be deemed to have been accepted with effect from the date on which the donation was made and for this purpose, this Act shall be deemed to have been in force on such date.(4)Where, such land has 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 19.
