Section 12(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)Any owner may, by declaration made in the prescribed manner donate his land for Bhoodan Yagna or for Gramdan:Provided that-(a)where a land is owned jointly by two or more persons, the donation of such land shall not be valid unless the declaration is signed by all such joint owners; and(b)a declaration made by, or on behalf of a person who has not completed the age of 21 years shall not be valid.
