(5)Nothing contained in this Section shall be deemed to confer on the declarant any right which he did not possess immediately before the declaration:Provided that any owner, in respect of any land held by him under grant lease or assignment form the Government, may sign such declaration with the previous approval of the Government:Provided further that where any such owner has donated any of his land in the village or in the adjacent villages by way of Bhoodan, he shall be exempted from making any further donation of land by way of Gramdan if the area of his previously donated land is equal to or in excess of the 1/20th part of his total lands therein; but in case it is less than 1/20th, he shall be required to make up the deficiency by a fresh donation of land by way of Gramdan.]
