Section 17 in The Rajasthan Bhoodan Yagna Act, 1954
17. Filing, hearing and disposal of objections.
(1)Any person whose interests are affected by the Bhoodan declaration made under Section 11 may, within [thirty] [Substituted by Section 3 (i) of Rajasthan Act 14 of 1955,Published in Rajasthan Gazette Extraordianry Part IV-A, dated 31-10-1955.] days of the publication, file objections on the same before the Tehsildar.(2)The Tehsildar shall register every such objection and shall fix a date of hearing of which notice shall be given to the declarant and the objector without recovering any process fee or other fee. [x x x] [Omitted by Section 3(ii) of Rajasthan Act 14 of 1955,Published in Rajasthan Gazette Extraordianry Part IV-A, dated 31-10-1955.](3)On the date of hearing or any other date to which it may be postponed, the Tehsildar, shall proceed to investigate and dispose of the objection and shall subject to the provisions of Section 21-(a)either confirm the Bhoodan declaration, or(b)supersede the same.(4)If the Tehsildar confirms the Bhoodan declaration then, notwithstanding anything contained in any law for the time being in force, all the rights, title and interest of the owner in such land shall stand transferred to and vest in the Bhoodan Board for purposes of Bhoodan Yagna.(5)Where the Bhoodan declaration is superseded by the Tehsildar under sub-Section (3), the donation shall stand cancelled and the owner shall be deemed to continue to have all his rights, interest and title in such land, as if no such donation was made.
