Section 14(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)The Board may, after taking into consideration the wishes of the donor as far as possible, grant any land which has vested in it to a landless poor person who is able and willing to cultivate the land, or to the Government or a local authority, for a community purpose [and also to poor persons and weaker sections for the purpose of house sites] [Inserted by Act No.17 of 2017.]. The grantee of the land shall then acquire therein such rights and be subject to such liabilities, conditions, restrictions and limitations, as may be prescribed.
