21. Donation of land prior to commencement of Act.
(1)Where any land has been donated for purposes of the Bhudan Yagna prior to the commencement of this Act the Board shall prepare a list of all such lands showing therein -(a)the area and description;(b)the name of the donor;(c)the nature of the interest of the donor in the land;(d)if the land has been granted to any person in pursuance of the Bhudan Yagna, the name of the person to whom the land has been granted;(e)the date of the grant under clause (d); and(f)such other particulars as may be prescribed.(2)The list so prepared shall be forwarded to the Deputy Commissioner of the District within whose jurisdiction the land is situate.(3)On receipt of such list, the Deputy Commissioner shall cause action to be taken in accordance with section 17 in respect of the lands described in the list.(4)The provisions of sections 17 to 20 and 21(b) shall apply in respect of all the 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 Revenue Officer under sub- section (7) of section 17, the gift shall be deemed to have been accepted with effect from the date on which the donation of lands was made and for this purpose this Act shall be deemed to have been in force on such date.(5)If any land of which the donation so received before the commencement of this Act has already been granted to any person in pursuance of the Bhudan Yagna, it shall be deemed to have been granted by the Board to such person on the date on which such person takes possession thereof and the grant shall be subject to all liabilities to which any grant made by the Board in general shall be subject.(B)Notwithstanding the provision of any law to the contrary, a tenant holding land directly from the State Government shall for the purposes of this Chapter, be deemed to be owning a transferable interest in such land.
