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State of Uttar Pradesh - Section

Section 8 in The U.P. Bhoodan Yagna Act, 1952

8. Donation of land to Bhoodan Yagna.

(1)Notwithstanding anything contained in any law for the time being in force, any person, being the owner of land, may donate and grant such land to the "Bhoodan Yagna" by a declaration in writing in that behalf hereinafter called the Bhoodan declaration in the manner prescribed.
(2)The Bhoodan declaration shall be filed with the Tahsildar as soon as it is made.