- Notwithstanding anything to the contrary contained in any other law for the time being in force, with effect from the date on which a Gram Sabha is constituted for a Gramdan village-(a)all rights, title and interest of persons, whose declarations have been confirmed under section 10, in or over the lands covered by such declarations, shall, save as otherwise provided in this Act, cease and shall stand transferred to, and vest in, the Gram Sabha, but subject to any rights, encumbrances or equities lawfully subsisting in favour of any other persons;(b)the Gram Sabha shall be entitled to receive the contributions referred to in sections 8 and 9;(c)the Gram Sabha shall be liable for-(i)the payment of land revenue, rent, cesses, rules and taxes in respect of the lands vested in the Gram Sabha which would have been payable by the donors, but for the donation, irrespective of whether the liability arose before or after the date of the vesting; and(ii)the discharge of all encumbrances created in respect of any land vested in the Gram Sabha, prior to the date of filing of the declaration in respect thereof under section 8;Provided that, for the payment of any land revenue, rent, cesses, rates or taxes, due on or the discharge of any encumbrance created before, the date of such vesting of the land, for which the Gram Sabha is so liable, it shall be competent for the Gram Sabha to recover the amount, either before or after such payment or discharge, from the holder who donated the land by way of Gramdan as if it were an amount due to the Gram Sabha:Provided further that, where in any case it appears to the Gram Sabha that the encumbrances and other liabilities in respect of land donated by way of Gramdan are excessive or for any other reason, it is of opinion that it is not desirable to undertake the discharge of such liabilities, the Gram Sabha may, after giving the person to whom the land would belong but for the Gramdan, an opportunity of being heard, rescind, by order, the donation way of Gramdan, and thereupon all rights, title and interest in or over those lands shall revert to such person and all liabilities of the Gram Sabha in respect of those lands, except the liabilities, if any, that arose during the period of property remained vested in the Gram Sabha, shall cease, and the declaration filed under section 8 in respect of the Gramdan aforesaid shall not continue in force:(d)the land revenue, cesses, rates and taxes due in respect of the lands situated in a Gramdan village and in respect of which a donation by way of Gramdan has been made under section 8, or section 22 or has not been made, shall be payable to the Gram Sabha by the person liable for the same:Provided that, all amounts so realized shall, after deduction of such collection charges as may be prescribed, be remitted to the State Government within such time and in such manner as may be prescribed.
