21. Vesting in Gram Sabha of lands vested in Bhoodan Board.
- Any land in the Gramdan village which vested in the Bhoodan Board by way of donation before the constitution of the Gram Sabha for such Gramdan village shall stand transferred to, and vest in the Gram Sabha with effect from the date of the constitution of the Gram Sabha. Any land in the Gramdan village which vests in the Bhoodan Board by way of donation after the date aforesaid shall also stand transferred to, and vest in, the Gram Sabha with effect from the date on which it vested in the Bhoodan Board.
