Section 21(1) in Madhya Pradesh Bhudan Yagna Act, 1953
(1)Where any land has been donated for purposes of the Bhudan Yagna [before the coming in to force of the Madhya Pradesh Bhudan Yagna (Amendment) Act, 1954] [Substituted for the words 'prior to the commencement of this Act' by Madhya Pradesh Act 21 of 1954, Section 11(a).], 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
