- A danpatra shall be filed under sub-section (2) of Section 10 either by the donor himself or by his authorised agent, or by an agent appointed by the committee in that behalf.(2)Every danpatra filed before the Revenue Officer shall be entered in the register in Form I.(3)After a danpatra has been entered in the register, the Revenue Officer shall publish it in the following manner inviting objection, namely:-(a)a notice in Form II together with a copy of the danpatra shall be affixed at a conspicuous place in the village as well as in the office of the Gram Panchayat, if any, within whose local limits the donated land is situated:(b)copies of such notice shall also be served on the donor and on the committee.(4)Any objection filed in pursuance of such notice shall be in writing and in duplicate.
