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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(8) in Madhya Pradesh Bhudan Yagna Act, 1953

(8)On the acceptance of the gift, all title and interest of the donor in the land shall be extinguished and the land shall, subject to the provisions of section 18, vest in the Board in the same rights in which it was held by the donor.