- With effect from the publication of the declaration under sub-section (6) of section 37-A by the Collector in the Official Gazette, the following consequences shall ensue, namely:-(a)the Gramdan village in respect of which the declaration has been made shall cease to be such village;(b)the Gram Sabha of such Gramdan village, its executive committee and other committees shall stand dissolved;(c)the land held by a Gramdan Kisan as a result of allotment made to him or to his predecessor-in-title by the Gram Sabha under section 26 shall thereafter continue to be held by the donors thereof or their legal representatives, as the case may be, and they shall hold the land under the same rights and interest as they or their predecessor-in-interest had in it when the land had been donated by way of Gramdan under section 8:(d)if out of any land donated as contribution by a holder of land under second proviso to section 8 and which formed part of land pool under section 25 any portion of land was subsequently allotted by the Gram Sabha to any landless person or group of landless persons under sub-section (3) of section 26, the same shall continue to remain with the allottees or their legal representatives, as the case may be, and they shall be deemed to be gair-khatedar tenants of these lands from the date the same were allotted to them and they will be entitled to become khatedar tenants in accordance with the provisions of any law or rules for the time being in force:(e)so much of such contributed land as aforesaid which remained with the Gram Sabha in its land pool and was not allotted by it under sub-section (3) of section 26 immediately before the commencement of the Rajasthan Gramdan (Amendment) Act, 1984 shall vest in the State Government and the State Government shall utilise such land for such purpose and in such manner as may be prescribed:(f)the Tehsildar having jurisdiction shall cause the relevant revenue records to be amended in the prescribed manner.
