(1)Where any land has been donated to the Bhoodan Yagna prior to the commencement of this Act, the Collector shall prepare a list of all such lands other than lands to which the provisions of section 12 apply showing therein-(a)the area and other particulars of the land;(b)the name and address of the donor;(c)date of donation;(d)the nature of the interest of the donor in the land;(e)if the land has already been granted to any person in pursuance of the Bhoodan Yagna, the name and address of the person to whom the land has been granted (hereinafter called the grantee);(f)the date of the grant under sub-clause (e); and(g)such other particulars as may be prescribed.The list so prepared shall be published in the manner prescribed.
