Section 20(1) in The Tamil Nadu Bhoodan Yagna Act, 1958
(1)Tire Stale Board shall prepare a list of all lands donated for purposes of the Bhoodan Yagna, prior to the commencement of this Act, showing therein-(a)the area, description and other particulars of the land,(b)the name and address of the donor,(c)the date of the donation,(d)the nature of the interest of the donor in the land,(e)if the land has already been granted to any person in pursuance of the Bhoodan Yagna, the name and address of the person to whom the land has been granted (hereinafter called the grantee).(f)the date of the grant referred to in clause (e), and(g)such other particulars as may be prescribed.
