Section 17A in The Tamil Nadu Bhoodan Yagna Act, 1958
17A. [ Permission to exchange the donated land. [Inserted by the Tamil Nadu Bhoodan Yagna (Amendment) Act, 2000 (Tamil Nadu Act 37 of 2000).]
- Notwithstanding anything contained in this Act, the Government may, if the circumstances so warrant, permit the exchange of the land already donated to, and vested in, the State Board, with an alternate land, by the donor or his legal heirs, as the case may be, in such manner as may be prescribed, subject to the following conditions, namely:-(a)the alternate land shall be of equivalent value;(b)there shall be no encumbrance on the alternate land;(c)the donor or his legal heirs shall be competent to transfer such alternate land;(d)there shall not be any arrear of land revenue or tax or any amount due to the Government or other authority;(e)the land already donated had not been assigned to any person or authority under this Act.]
