Section 12 in The Orissa Bhoodan and Gramdan Act, 1970
12. Donation of land.
(1)Any owner may, by declaration made in the prescribed manner, donate his land for Bhoodan Yagna or for Gramdan:Provided that-(a)where a land is owned jointly by two or more persons, the donation of such land shall not be valid unless the declaration is signed by all such joint owners ; and(b)a declaration made by or on behalf of a person who has not completed the age of 21 years shall not be valid.(2)Every declaration made under Sub-section (1) shall be filed before the Tahsildar within whose jurisdiction the land is situate :Provided that it the land is situate within the jurisdiction of more than one Tahsildars the declaration may be filed before the Tahasildar within whose jurisdiction any portion of the land is situate.(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.
