(1)Notwithstanding anything contained in any law an owner shall not, for purposes of this Act, be competent to donate -(a)land recorded or by usage treated as pasture, cremation or burial ground, tank, pathway, or thrashing floor; and(b)such other land as the State Government may by notification in the Gazette specify.(2)The holder of a life-estate shall be competent to donate only his life interest therein.
