Section 22(1) in The Punjab Bhudan Yagna Act, 1955
(1)Notwithstanding anything contained in any law an owner shall not, for purposes of this Act, be competent to donate -(a)land recorded or by usage treated as pasture, cremation or burial ground, tank, pathway, or thrashing floor; and(b)such other land as the State Government may by notification in the Gazette specify.
