Section 2(d) in The Tamil Nadu Bhoodan Yagna Act, 1958
(d)[ "Gramdan land" means land donated for Gramdan in a Gramdan village and includes any land in such village donated for the Bhoodan. Yagna and granted under sub-section (1) of section 19 to the Sarvodaya Panchayat constituted for that village; [Substituted for the original clauses (d) and (e) by section 2(ii) Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).]
