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State of Tamilnadu - Section
Section 27 in The Tamil Nadu Bhoodan Yagna Rules, 1959
27. Payment of allowances.
- For purposes of travelling and other allowances, the Chairman and the Members of the State Board shall be considered as Members of First Class Committees appointed by the Government and the Chairman and Members of the Local Committee as Members of the Second Class committees appointed by the government.AppendixForm No. I[See [clause (1)] [Substituted by G.O.Ms. No. 1940, RDLA, dated the 13th July 1961.], sub-section (1) section 16 of the Tamil Nadu [Bhoodan Yagna Act, 1958] [Substituted for the xvord 'Madras' Tamil Nadu Act 1969 as amended by Tamil Nadu Act (Scccm Amendment) Order, 1969.] (Tamil Nadu Act XV of 1958) and sub-rule (1) of rule 8]Bhoodan Yagna Declaration FormI/ We....................Son/Son(s) of......resident of....... hamlet of..........being the owner(s) of the land/land (s), the tenant/ tenant(s) of janmi/ or Landlord/Land-lord(s) of the land/land(s) described below hereby donate the said land/land(s) transfer all my/our right, title and interest in the said land/land(s) to the Bhoodan Yagna initiated by Shri Acharya Vinobha Bhave this...................day................19.I/We declare that either myself/ourselves or my heirs/ our heir (s) shall . have no title or ownership over the land/land (s), right, title and interest in the land/ lands and that the [Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969.] State Bhoodan Yagna Board may grant the land/land(s) right, title and interest in the land/land(s) to any person as it thinks fit.| Name of | Particulars of lands donated | Full or part, if part the extent and boundariesto be noted | Remarks | ||||||
| District | Takulk | Village | Survey number | Government Inam | Wet or dry | Extent | Assessment | ||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) |