(1)Any adult person, holding land in a Gramdan village, may donate all his lands by way of Gramdan in the same manner and subject to the same conditions as are provided for in the case of a donation under section 8, and thereupon, subject to the provisions of sub- section (2), the provisions of this Act shall, as far as may be, apply as if such donation were made under that section:Provided that no declaration made under this section shall be confirmed by the Chairman without the approval of the Gram Sabha.
