Section 19 in The Tamil Nadu Bhoodan Yagna Act, 1958
19. Grant of land by State Board.
(1)The State Board may, in the manner prescribed, and as far as possible taking into consideration the wishes of the donor, grant any land which has vested in it to a landless poor person who is able and willing to cultivate the land [or to a houseless poor person as house site] [Inserted by the Tamil Nadu Bhoodan Yagna (Amendment) Act, 2000 (Tamil Nadu Act 37 of 2000).] or to the Government or a local authority for community purposes, [or to a co-operative society or Sarvodaya Panchayat] [Inserted by the Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).] and the grantee of the land shall acquire therein such right and liabilities and subject to such conditions, restrictions and limitations as may be prescribed, and the same have effect, any other law to the contrary notwithstanding:Provided that any political sufferer who has donated land under clause (b) of sub-section (1) of section 16 shall not be eligible for the grant of any land under this section.[Explanation. [Explanation was added by the Tamil Nadu Bhoodan Yagna (Amendment) Act, 2000 (Tamil Nadu Act 37 of 2000).] - For the purpose of this sub-section, "houseless poor person" means a person who does not own any house or house-site and whose annual income does not exceed such sum not exceeding twenty-five thousand rupees, as may be prescribed.][(1-A) Where any land vested in the State Board and situated in a Gramdan Village is granted to the Sarvodaya Panchayat constituted for that Gramdan Village, such land shall be deemed, for all purposes of this Act, to be a Gramdan land vested in the Sarvodaya Panchayat and shall, thereupon, be dealt with accordingly; and in respect of any land so vested in the Sarvodaya Panchayat, the State Board shall not have any rights or be subject to any obligations under this Act.] [Inserted by the Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).](2)Tire State Board may take such steps for the management of the lands vested in it as it thinks fit until they are disposed of under this Act.
