Section 8 in The Tamil Nadu Bhoodan Yagna Rules, 1959
8. Form of declaration.
- [(a) Every declaration made for donation of lands for Bhoodan Yagna or Gramdhan by a political sufferer to whom the Government have assigned any land, shall be in Form No. I or Form No. II, as the case may be.] [Sub-rule (1) of rule 8 was substituted by G. O. Ms. No. 489, R.D.L.A., dated the 21st March 1970.](b)Every declaration made for donation of lands for Bhoodan Yagna or Gramdhan by a person other than a political sufferer to whom the Government have assigned any land shall be in Form No. I or Form No. II-A, as the case may be.(2)The declarations shall be filed according to the registration numbers assigned and entered in a register in Form No. III.(3)The declaration shall be accompanied by one or the other of the following documents, namely:-(i)Title deeds; or(ii)Kist Receipt; or(iii)Statement of the Village Officer.
