(2)Every allotment of land made under sub-Section (1) shall be subject to the following conditions, namely :(a)the allottee shall be liable to pay annually to the Cram Sabha an amount equal to the land revenue, rent, cesses, rates and other taxes payable in respect of the land allotted to him before such dates or date as may by prescribed ;(b)the allottee shall contribute annually to the Gram Sabha one-fortieth of this net agricultural income or such other share, quantity or proportion of his income as the Gram Sabha may determine ;(c)the allottee shall not allow the land allotted to him to remain uncultivated for a period exceeding two years ;(d)the allotment made to a person shall be heritable ;(e)the allottee may transfer his allotment for consideration either to the Gram Sabha or to any person joining the gramdan community of the village, or to the State Government or a co-operative society, to secure the payment of a loan contracted by him :Provided that no allottee shall have any such power of transfer if the lands are not included in the lands donated by him, except with the previous permission of the Gram Sabha concerned ;(f)the allottee must cultivate the land allotted to him personally if the land allotted to him is not included in the land donated by him, if any ;(g)except as otherwise provided in this Act, the allottee shall not be disturbed from the possession of such land by the Gram Sabha without his consent.
