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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5)(a) in The Rajasthan Bhoodan Yagna Act, 1954

(a)the right, title and interest of the donor in such land shall with effect from the date of donation, be deemed to stand transferred to and vest in Bhoodan Yagna Board as if a Bhoodan Yagna declaration had been duly made and confirmed in respect thereof under and in accordance with Section 11 and sub-Section (3) of Section 17,