Section 12(3) in The Orissa Bhoodan and Gramdan Act, 1970
(3)Without prejudice to the generality of the foregoing provisions no donation of land made in pursuance of this Act by a member of a Scheduled Tribe or Scheduled Caste for the purpose of Bhoodan Yanga or Gramdan, shall be declared invalid or inoperative or otherwise open to challenge, merely on the ground that any other law restricts or prohibits transfers by members of such Tribes or-Castes without previous consent of any authority specified in any such law.
