Section 22(1) in The Rajasthan Bhoodan Yagna Act, 1954
(1)Where any land has been donated to the Bhoodan Yagna [before the coming into force of the Rajasthan Bhoodan Yagna Sanshodhan Adhiniyam, 1955 (Adhiniyam Sankhya 14, San 1955)] [Substituted by Section 3 of Rajasthan Act No. 24 of 1956, Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 16.7.1956.] The Board shall prepare a list of all such lands, other than lands to which the provisions of Sections 21 apply, showing therein-(a)the area and other particulars of the land;(b)the name of the donor;(c)the nature of the interest of the donor in the land;(d)if the land has already been granted to any person in pursuance of the Bhoodan Yagna; the name of the person to whom the land has been granted;(e)the date of the grant under sub-clause (d); and(f)such other particulars as may be prescribed.
