(1)The Bhoodan Yagna declaration shall be in the form given in Appendix I.(2)The declaration shall be accompanied by an extract from the current year's Khatauni duly certified by the lekhpal of the, halqa in which the land sought to be distributed lies. If the Khatauni be not available, an extract from the Khatauni for the year immediately preceding shall be filed.(3)All donations of land made under the Act shall be entered in a register as shown in Appendix II by the Committee or its nominee, which shall be maintained district-wise with sub-headings for each tahsil and copy thereof shall also be sent to the Tahsildar, who shall maintain a similar register for his tahsil.(4)The Bhoodan declaration shall be filed in the Court of the Tahsildar in whose tahsil the property is situate. Such declarations shall be filed either by the donor himself or by the Committee on behalf of the donor.
