Section 21 in The Rajasthan Bhoodan Yagna Act, 1954
21. Lands which cannot be donated.
- Notwithstanding anything contained in any law, an owner shall not, for purposes of this Act, be entitled to donate the land falling in any of the following classes namely :-(a)land which forms part of a family property and cannot be alienated without the partition of the whole of the family property;(b)lands which on the date of donation are recorded as common pasture lands, cremation or burial grounds, tanks, path-way or threshing floor or play grounds, and(c)such other land as the State Government may from time to time by notification in the Rajasthan Gazette, specify.
