Section 13 in Telangana Bhoodan and Gramdan Act, 1965
13. Declarations filed under section 12.
(1)Every declaration filed under sub-section (2) of section 12 shall, as soon as possible, be published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette and in such other manner as may be prescribed, together with a notice requiring all persons interested to submit their objections, if any, in writing to the Tahsildar within two months from the date of the publication of the declaration in the Gazette.(2)A copy of the declaration together with the notice referred to in sub-section (1), shall also be served in the prescribed manner by the Tahsildar on each of the person known or believed to be interested in the land specified in the declaration, so far as such service may be practicable.(3)On the expiry of the period of two months specified in sub-section (1) and after giving notice to the Board and the Local Committee concerned, and to the donor and the person, if any, who has filed objections, the Tahsildar shall proceed to investigate as to the right, title and interests of the donor in respect of the land donated by him and consider all the objections filed under sub-section (1), and thereafter he may by an order either accept the declaration or reject it for any of the reasons mentioned in sub-section (6).(4)Where the Tahsildar accepts the declaration and if it is confirmed or deemed to have been confirmed by the Board under sub-section (6), the donor shall deliver possession of the land to the Board; and thereupon, the donation of the land shall, subject to any order in an appeal under section 28 or any decision in a suit under section 29 or in a further proceeding in relation to such suit, be irrevocable and all the rights, title and interest of the donor in such land shall stand transferred to, and vest in, the Board.(5)Every order accepting a declaration under subsection (3) which is confirmed or deemed to have been confirmed by the Board under sub-section (6) shall be published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette.(6)The Board may at any time within two months from the date of the order passed by the Tahsildar under subsection (3), by order confirm any declaration accepted by the Tahsildar, or reject it for any of the following reasons, namely:-(i)that there are encumbrances on the land;(ii)that there are arrears of land revenue or rent due on the land;(iii)that the donor is not the owner of the land or is otherwise not competent to make the donation; or(iv)that there is any other good or sufficient reason:Provided that if no order is passed by the Board rejecting any declaration accepted by the Tahsildar within the said period of two months, it shall be deemed that the declaration has been confirmed by the Board.(7)Where a declaration is rejected under this section or in an appeal under section 28 or in a suit under section 29 or in a further proceeding in relation to such suit, the donation shall stand cancelled and the donor shall be deemed to continue to have all the rights, title and interest as well as all the liabilities in respect of such land as if no such declaration was ever made.
