Section 37B(c) in The Rajasthan Gram Dan Act, 1971
(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:
