Section 15 in The Tamil Nadu Bhoodan Yagna Rules, 1959
15. Conditions of grants.
(1)The State Board shall, before granting the lands, obtain an undertaking in writing, from the grantee with the following conditions, namely:-(i)that he shall have no right to sell or otherwise dispose of the land;(ii)that the land shall not be rented out;(iii)that he shall pay the land revenue, the cess and other charges, due to Government for the land;(iv)[ that the grant of the land shall be liable to cancellation if it be found that it was grossly inequitable or was made under a mistake of fact or owing to fraud or misrepresentation.] [Original sub-clause (iv) was omitted and sub-clauses (v) and (vi) renumbered as sub-clause (iv) ad (v) by G.O.Ms. No. 2566, RDLA, dated the 9th December 1972.](v)[ that he shall pay to the State Board on the due date, the installment of loan amount obtained from the State Board.] [Original sub-clause (iv) was omitted and sub-clauses (v) and (vi) renumbered as sub-clause (iv) ad (v) by G.O.Ms. No. 2566, RDLA, dated the 9th December 1972.](vi)[ that the State Board has the right to take back temporarily from the grantees any land already granted, for development with the help of private voluntary organisations or of the Government machinery. In such cases the grantees shall for such time as the State Board decides involve themselves in the development activity. They shall be paid at the prevailing rates for their input in the shape of work or otherwise. They shall also be paid every year such share of the net income of the year as may be decided by the Chairman of the State Board in consultation with the grantees to the extent possible;] [Added by G.O.Ms. No. 118, RDLA, dated the 23rd January 1980.](vii)The grantees shall abide by the general advice rendered by the State Board from time to time about the cropping patterns;(viii)[ At the time of restoration of the lands after development and after recovery of the invested capital, it is open to the Chairman of the State Board to grant the lands to only such of those who have participated in the development scheme individually or to groups of persons so as to encourage joint farming with reference to quality of lands. If there is any disagreement between the grantees and the Chairman of the State Board in this regard, the matter will be put up to the State Board and its decision shall be final.] [Added by G.O.Ms. No. 118, RDLA, dated the 23rd January 1980.](2)(i)For violation of any of the conditions specified in sub-rule (1), the grant may be cancelled and the land resumed by the state Board without payment of any compensation whatever to the grantee provided that a reasonable opportunity shall be given to the grantee before taking action under this sub-rule.(ii)[ On such resumption, the land shall revest in the State Board and the State Board may regrant it to any other person who will be willing to take it subject to the loan granted by the Primary Land Development Bank. All such loans shall be guaranteed by the government.] [Substituted by G.O.Ms. No. 1529, RDLA, dated the 20th September 977.](3)[ Notwithstanding anything contained in sub-rule (1) the grantee, may with the permission of the state Board, mortgage the whole or a portion of the land vested with the grantee by the State Board, in favour of the Government, or a co-operative society, or a land development bank, or a nationalised bank or the State Bank of India and its associated banks as security for advance of financial assistance for development of such land.] [Added by G.O.Ms. No. 2160, RDLA, dated the 27th October, 1961.]
