Section 21 in The Jammu and Kashmir Bhudan Yagna Act, 1960
21. Donation of land prior to commencement of the Act.
(1)Where any land has been donated for purposes of the Bhudan Yagna prior to the commencement of this Act, the Board shall prepare a list of all such lands showing therein-(a)the area and description ;(b)the name of the donor ;(c)the nature of the interest of the donor in the land ;(d)the intention of the donor expressed at the time of the donation to donate land in favour of a specified person and the name of such person for the purpose of the scrutiny of the eligibility of such person to the grant ;(e)the date of the grant under clause (d) ; and(f)such other particular as may be prescribed.(2)the list so prepared shall be forwarded to the Deputy Commissioner of the district within whose jurisdiction the land is situate.(3)On receipt of such list the Deputy Commissioner shall cause action to be taken in accordance with section 17 in respect of the lands described in the list.(4)The provisions of sections 17 to 20 shall apply in respect of all the donations of the said lands as they apply in respect of all donations of lands made after the commencement of this Act :Provided that where an order is made by a revenue officer under sub-section (7) of section 17, the gift shall be deemed to have been accepted with effect from the date on which the donation of land was made and for this purpose, this Act shall be deemed to have been in force on such date.
