Section 16 in The Tamil Nadu Bhoodan Yagna Act, 1958
16. Donation of land.
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force,-(a)any owner may, by declaration made in the prescribed manner, donate his land for the Bhoodan Yagna:Provided that where any land is owned jointly by two or more persons, no donation of land shall be valid unless the declaration is signed" by all such joint owners:Provided further that a declaration made by a minor shall not be valid;(b)any person to whom the Government have assigned any land on the ground of his having been a political sufferer may, by declaration made in the prescribed manner, donate such land for the Bhoodan Yagna provided the following conditions are satisfied, namely:-(i)in case the land was not under cultivation before assignment, the assignee should have brought it under cultivation within three years from the date of assignment;(ii)the assignee should have paid in full all the public charges due to the Government in respect of the land and repaid in full the loan or loans obtained from the Government, together with the interest thereon, before making the donation for the Bhoodan Yagna.(2)Where the owner donating his land for the Bhoodan Yagna under sub-section (1) is a janmi or any other landlord in an area where the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] Act XIV of 1930), is in force, no donation of his land for the Bhoodan Yagna shall be valid unless the tenant of such janmi or landlord transfers all his right, title and interest in such land to the State Board for the purposes of the Bhoodan Yagna by declaration made in the prescribed manner.(3)[ Every declaration made under sub-section (1) shall be filed with the State Board.] [Substituted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1961 (Tamil Nadu Act 36 of 1964).]
