Section 17(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)Where, in a village:(a)the extent of lands donated for Bhoodan Yagna or Gramdan in respect of which declarations filed and deemed to have been filed under section 12 have been confirmed and deemed to have been confirmed is not less than fifty-one per cent of the total extent of lands under private ownership in that village;(b)the number of persons whose declarations have been so confirmed is not less than seventy-five per cent of the total number of persons owning lands and residing in the village; and(c)not less than seventy-five per cent of the persons who have completed the age of twenty-one years and who are residing in the village have declared in the prescribed form and manner their desire to participate in the Gramdan movement;(d)the Government may, on the recommendation of the Board, declare by notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette, that village to be a Gramdan village with effect from the date specified in such notification.
