Section 17(8) in The Tamil Nadu Bhoodan Yagna Act, 1958
(8)The State Board may, at any stage of the proceedings, reject the declaration of a donor on any of the following grounds, namely:-(i)that the donor is incompetent to make the donation;(ii)that the title of the donor is defective;(iii)that there are encumbrances on the land;(iv)that there are arrears of land revenue or rent;(v)that the land donated is common pasture land, cremation or burial ground tank, pathway or thrashing floor; or(vi)any other prescribed grounds.
