5A. [ Certain donations and declarations to be valid. [Added by Bihar Act 2 of 1967.]
- Notwithstanding the provisions contained in Section 4 or 5 or the Rules framed thereunder, any donation of land by way of Gramdan or any declaration to join the Gramdan made or filed, in any form whatsoever, till the date of the Bihar Gramdan (Amendment) Act, 1966, comes into force, shall be valid and effectual in law and the provisions of this Act shall apply mutatis mutandis in respect of such donation or declaration.]
