Section 14 in Telangana Bhoodan and Gramdan Act, 1965
14. Grant of land by the Board.
(1)The Board may, after taking into consideration the wishes of the donor as far as possible, grant any land which has vested in it to a landless poor person who is able and willing to cultivate the land, or to the Government or a local authority, for a community purpose [and also to poor persons and weaker sections for the purpose of house sites] [Inserted by Act No.17 of 2017.]. The grantee of the land shall then acquire therein such rights and be subject to such liabilities, conditions, restrictions and limitations, as may be prescribed.(2)No permanent grant of land shall be made under sub-section (1) until three months have expired from the date of the order confirming the declaration by the Board or from the date when the Board shall be deemed to have confirmed the declaration or where an appeal is preferred under section 28 or a suit is instituted under section 29, until such appeal or the suit or any further proceeding in relation thereto, is finally disposed of upholding such declaration.(3)The Board may take such steps for the temporary management of the lands vested in it as it thinks fit in accordance with the rules made in this behalf, until they are disposed of under this Act.
