(1)Notwithstanding anything to the contrary contained in any other law for the time being in force but subject to Section 36 of this Act, with effect from the date from which a village is declared to be gramdan village by notification under sub-Section (1) of Section 5-(a)all rights, title and interests of persons whose declarations have been confirmed under Section 4 in or over the lands covered by such declarations shall cease and shall stand transferred to and vest in the Gram sabha established for that gramdan village ;(b)the Gram Sabha shall be responsible for the payment of land revenue or rent and other cesses and rates in respect of the lands vesting in the Gram Sabha falling due on or after the date of such vesting as well as such land revenue or rent and any other cesses and rates due on the date of such vesting and shall also be responsible for all encumbrances whatsoever in respect of the lands vesting in the Gram Sabha as on the date of such vesting :Provided, however, that for the payment of any land revenue or rent and other cesses, rates or encumbrances due on the date of such vesting of the land for which the Gram Sabha is responsible, it shall be competent for the Gram Sabha to recover the amount from the owner concerned who donated the land by way of gramdan as if the said amount is due to the Gram Sabha.(2)Allotment of common land in the Gram Sabha.-The State Government may, from time to time by notification in the official Gazette, transfer to the Gram Sabha for management, such common lands in the revenue village as may be specified in the notification on such terms and conditions as may be notified ; and the State Government may, in the like manner, cancel any such notification whereupon all the rights of the Gram Sabha over such lands shall cease.
