(1)The declaration under sub-Section (1) of Section 4 of the Act shall be in Form I and shall be filed before the sub-Deputy Collector.(2)The declaration shall be presented by the person making the declaration or by any person authorised by him writing in this behalf. If the declaration is made by more than one persons,it may be presented by any one of them also. A declaration may also be sent by registered post.(3)Every declaration shall be signed by the person or persons making it in the presence of a Gazetted officer or the President of the Gaon Panchayat within whose jurisdiction the land donated is situated and shall be attested by him.(4)An owner of the land which is situated in different villages shall file separate declaration in respect of land of each village. Separate declarations shall also be filed in respect of land held under different pattas.
