Section 15 in The Rajasthan Bhoodan Yagna Act, 1954
15. Publication of and investigation upon the declaration.
(1)Upon receipt of the Bhoodan declaration, the Tehsildar shall make a preliminary enquiry as to the right, title or interest of the donor in such land, and refer the result of such enquiry to the Board for advice.(2)If the right, title or interest of the donor appears to be defective, the Board may advise the Tehsildar to reject the declaration and the declaration shall be rejected accordingly.(3)If the Board advises the Tehsildar to take action for the confirmation of the declaration, it shall at the same time indicate the date when the Board may be in a position to lease out the land in accordance with the Bhoodan Yagna Scheme.(4)The Tehsildar shall publish the declaration for inviting objections to be made on any date as may be appointed within 4 months preceding the day indicated by the Board in the preceding sub-section.
