Section 26 in The Tamil Nadu Bhoodan Yagna Act, 1958
26. Management of Gramdan Land.
(1)The Sarvodya Panchayat shall have possession of and manage all the Gramdan lands vested in it.(2)The Sarvodaya Panchayat shall have power-(a)to arrange for the cultivation of all lands vested in it either by itself or by distributing them among the residents of the Gramdan Village concerned whether jointly or severally;(b)to distribute the produce of the lands among the villagers in any manner it deems fit;(c)to set apart lands for growing trees, raising fruits and vegetables or for any other purpose which is for the general good of the community specified in this behalf by the State Board, from time to time;(d)to make advances in kind or cash to the families of the Gramdan Village to whom lands are distributed for cultivation and recover those advances;(e)to carry out land improvements;(f)to buy and install any machinery for improving cultivation;(g)to provide, maintain and augment irrigation sources and facilities;(h)to undertake reclamation of waste lands;(i)to carry out soil conservation measures; and(j)generally to undertake and carry out all measures to increase agricultural production.(3)The Sarvodaya Panchayat shall have power to incur expenditure for all or any of the purposes mentioned in this section.
