Section 22(4) in The Rajasthan Bhoodan Yagna Act, 1954
(4)The provisions of Section 15 to 18 shall apply in respect of all donations of the said lands as they apply in respect of all donations of lands made after the commencement of this Act:Provided that where an order is made by a Tehsildar under sub-Section (4) of Section 17, the gift shall be deemed to have been accepted with effect from the date on which the donation of land was made and for this purpose this act shall be deemed to have been in force on such date.
