Section 16(1)(b) in The Tamil Nadu Bhoodan Yagna Act, 1958

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State of Tamilnadu - Subsection

Section 16(1)(b) in The Tamil Nadu Bhoodan Yagna Act, 1958

(b)any person to whom the Government have assigned any land on the ground of his having been a political sufferer may, by declaration made in the prescribed manner, donate such land for the Bhoodan Yagna provided the following conditions are satisfied, namely:-

(i)in case the land was not under cultivation before assignment, the assignee should have brought it under cultivation within three years from the date of assignment;

(ii)the assignee should have paid in full all the public charges due to the Government in respect of the land and repaid in full the loan or loans obtained from the Government, together with the interest thereon, before making the donation for the Bhoodan Yagna.

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State of Tamilnadu - Subsection

Section 16(1)(b) in The Tamil Nadu Bhoodan Yagna Act, 1958