13. Lands donated prior to the commencement of this Act.
(1)Where any land has been donated to the Bhoodan Yagna prior to the commencement of this Act, the Collector shall prepare a list of all such lands other than lands to which the provisions of section 12 apply showing therein-(a)the area and other particulars of the land;(b)the name and address of the donor;(c)date of 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 under sub-clause (e); and(g)such other particulars as may be prescribed.The list so prepared shall be published in the manner prescribed.(3)Upon the publication of list under sub-sections (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 the Bhoodan Yagna Committee as if a Bhoodan Yagna declaration had been duly made and confirmed in respect thereto under and in accordance with section 8 and subsection (3) of section 11;(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 14.
