Section 14(1) in The Bihar Bhoodan Yagna Act, 1954
(1)The Committee or such other authority or person, as the Committee may specify, either generally or in respect of any local area, in the prescribed manner, may, [subject to sub-section (2)] [Inserted by Act 14 of 1965.] grant lands which have vested in the Committee to landless persons [or to a village Community, Gram Panchayat, or a Co-operative Society] [Inserted by Bihar Act No. 15 of 1959.] organised by the Committee] and the grantee of the land shall acquire the same right, title and interest as the donor had in such land:Provided that-(i)in case the donor's interest in such land was that of a proprietor or tenure-holder as defined in the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), the grantee's right, title and interest shall be that of an occupancy raiyat liable to pay rent to the State Government;(ii)in case the estate or tenure, as the case may be in which such land is situated has vested in the State under the said Act, the right, title and interest of the grantee shall also be subject to the provisions of that Act; and(iii)in case such land has vested in the Committee under Section 12, the right, title and interest of the grantee shall be that of an occupancy raiyat liable to pay rent to the State Government;Provided further that-(i)[grantee, his heirs, assigns or successor-in-interest shall not be competent to sublet or transfer the land or any portion thereof by sale, gift or otherwise, but shall be competent to transfer the same by exchange with the previous permission of the Committee in writing ; and [Substituted by Bihar Act No. 15 of 1959.](ii)the rights of the grantee over such land shall be subject to such other restrictions and conditions as may be prescribed1 [by the Committee],[Provided also that the grantee, his heirs, assignee, or successors-in-interest may enter into a simple mortgage for raising loan for agricultural purposes in respect of land with a bank or society registered or deemed to be registered under the Bihar Co-operative Societies Act, 1935 (Bihar and Orissa Act VI of 1935) or with the State Bank of India or a bank specified in column 2 of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act V of 1970) or with a company or a corporation owned by or in which not less than fifty-one percent of the share capital is held by the State Government or the Central Government or partly by the State Government and partly by the Central Government and which has been set up for raising loan for agricultural purposes] [Added by Act 8 of 1981.].
