Section 21(1) in The Punjab Bhudan Yagna Act, 1955
(1)Where any land has been donated for purposes of the Bhudan Yagna prior to the commencement of this Act the Board shall prepare a list of all such lands showing therein -(a)the area and description;(b)the name of the donor;(c)the nature of the interest of the donor in the land;(d)if the land has been granted to any person in pursuance of the Bhudan Yagna, the name of the person to whom the land has been granted;(e)the date of the grant under clause (d); and(f)such other particulars as may be prescribed.
