12. [ Donation of land by a proprietor or tenure-holder after vesting of his estate or tenure in the State under Bihar Act XXX of 1950. [Substituted by Bihar Act No. 14 of 1965.]
(1)When a proprietor or tenure-holder whose estate or tenure has vested in the State under the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), has made before the commencement of this Act a declaration in writing purporting to donate to Shri Acharya Vinoba Bhave any land comprised in such estate or tenure, such declaration shall be treated as Bhoodan Yagna Danpatra and the provisions of this Act shall apply mutatis mutandis in respect of land donated under such Bhoodan Yagna Danpatra as they apply in respect of donation of land made after the commencement of this Act:Provided that in dealing with such Bhoodan Yagna Danpatra under Section 11, the Revenue Officer shall deal with it as if the land covered by such Bhoodan Yagna Danpatra had not vested in the State under the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950).(2)After and such Bhoodan Yagna Danpatra is confirmed in respect of any land comprised in any such estate or tenure then notwithstanding anything contained in the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), such land shall be excluded from such estate or tenure for purposes of assessment and payment or compensation under that Act and the provisions of Section 13 shall apply to such land].
