(c)the Gram Sabha shall be liable for-(i)the payment of land revenue, rent, cesses, rules and taxes in respect of the lands vested in the Gram Sabha which would have been payable by the donors, but for the donation, irrespective of whether the liability arose before or after the date of the vesting; and(ii)the discharge of all encumbrances created in respect of any land vested in the Gram Sabha, prior to the date of filing of the declaration in respect thereof under section 8;
