Section 16 in The Rajasthan Bhoodan Yagna Act, 1954
16. Donor competent to donate land.
- Notwithstanding any thing contained in the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (No. VI of 1952), or any other law relating to land tenure, as may be applicable, an owner shall be competent for purposes of this Act to donate the land held by him as such to the Bhoodan Yagna Board.
