(1)Any owner of land not being a minor holding land in a gramdan village for which a Gram Sabha has been established may, by declaration made to the prescribed authority in the prescribed manner, donate all or any of his lands in the gramdan village and upon the declaration being confirmed in the manner referred to in sub-Section (2) notwithstanding anything to the contrary contained in any other law for the time being in force but subject to Section 36 of this Act the donation shall be irrecoverable and all the rights, title and interest of the donor in the land donated shall be deemed to have been duly transferred to and shall vest in the Gram Sabha.
