Section 18(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)Where a declaration made under sub-section (1) is confirmed by the Board, the donation of the land, shall, notwithstanding anything to the contrary in section 14 or section 15, be irrevocable and all the rights, title and interest of the donor in such land shall stand transferred to, and vest in, the Gram Sabha.
