(1)Any person whose interests are affected by the Bhoodan declaration made under section 8 may, within thirty days of the publication of the declaration, file objections on the same before the Tahsildar.(2)The Tahsildar shall register every such objection and shall fix a date of hearing, of which notice shall be given to the declarant, the objector and [the concerned Gaon Sabha] [Substituted by U.P. Act 10 of 1975, vide Section 3 (i), for the words 'the Gaon Panchayat concerned'.].(3)On the date of hearing or any other date to which it may be postponed the Tahsildar shall proceed to investigate and dispose of the objection and shall subject to the provisions of Section 12-(a)either confirm the Bhoodan declaration, or(b)supersede the same.(4)If the Tahsildar confirms the Bhoodan declaration then notwithstanding anything contained in any law for the time being in force, all the rights, title and interest of the owner in such land shall stand transferred to and vest in the Bhoodan Committee for purposes of the Bhoodan Yagna:Provided that no land revenue shall be payable in respect of the land for a period of three years commencing from the first day of July next following the date of confirmation where such land was parti kadeem or banjar on the date of donation.(5)Where the Bhoodan declaration is superseded by the Tahsildar under sub-section; (3) the donation shall stand cancelled and the owner shall be deemed to continue to have all his rights, interests and title in such land as if no such donation was made.(6)[ Any person aggrieved by an order of the Tahsildar under this section may within thirty days from the date of the order, prefer an appeal against into the Collector and the decision of the Collector on such appeal shall be final.(7)The power to confirm or supersede a Bhoodan declaration under this section shall include the power to confirm, or supersede the same wholly or in part.] [Inserted by U.P. Act 10 of 1975, Section 3 (ii).]
