(1)Any holder of land, not being a minor, may file a declaration in the prescribed form before the Chairman that he donates, that is to say, voluntarily and without consideration agrees to transfer to the Gram Sabhas to be constituted as hereinafter provided, all his lands in the village specified in the declaration by way of Gramdan:Provided that, where any holder has transferred any of his lands in the village by way of Bhoodan, this sub-section shall have effect as if the lands so transferred were included in the total extent of his lands:Provided further that the donor may specify land of his choice, not exceeding 19/20th of his total lands so donated, for allotment under sub-section (1) of section 26 for his personal cultivation as a Gramdan Kisan and shall contribute the remaining lands, not less than ½0th of his total lands, to the land pool of the village for the benefit of landless persons:And provided also that in specifying the lands to be held by him as Gramdan Kisan, the donor shall specify such lands as are subject to any encumbrances.
