4. Documents to be filed with the declaration under Section 4.
(1)Every declaration in Form I shall be accompanied by the original patta of the land proposed to be donated or a copy thereof attested by a Gazetted officer or the President of the Gaon Panchayat within whose jurisdiction the person making the declaration resides. If there are more than one person jointly making the declaration it shall be sufficient for the purposes of this sub-rule if the copy is attested by a Gazetted officer or the President of the Gaon Panchayat within whose jurisdiction any one of such persons resides.(2)If the declaration is filed by a person referred to in Clause (c) of sub-Section (2) of Section 4, the declaration shall also be accompanied by the written approval of the State Government as required by the said clause of the said section.
