Section 13(4) in The Orissa Bhoodan and Gramdan Act, 1970
(4)Where the Tahsildar accepts the declaration and if it is confirmed or deemed to have been confirmed by the Samiti under Sub-section (6), the donor shall deliver possession of the land to the Samiti; and thereupon, the donation of the land shall, subject to any older in an appeal under Section 27 or revision under Section 28 or any decision in a suit under Section 2, or in a further proceeding in relation to such suit, be irrevocable and all the right, title and interest of the donor in such land shall stand transferred to, and vested in, the Samiti.
