3. Filing and publication of declaration under Section 4.
- [(1) The owner or his natural guardian or legal guardian or his authorised agent, when the property is held jointly by several owners, or their natural or legal guardians or their authorised agents shall file the declaration "under Section 7 before the Chairman or the Gramdan Confirmation Officer in Form No. 1] [Substituted by Notification No. 95-LR-132, dated 29th August, 1973.].(2)The Chairman or the person authorised by him in this behalf shall sign the slip attached to the declaration.(3)Every declaration received by the Chairman or persons authorised by him shall be entered in the Register in Form II, and declarations appertaining to one revenue village shall be entered in the register at one place.(4)The Chairman shall, within a month of the receipt of the declaration, publish a copy of the same along with a notice in Form III by affixing it at a conspicuous place in a village to which it relates and in the office of the Gram Panchayat, if any, within whose local limits the donated land is situated. Copies of such notice shall also be served on the donors.(5)Any objection filed in pursuance of such notice shall be filed within thirty days of the publication and shall be in writing and in duplicate.
