Section 18 in Telangana Bhoodan and Gramdan Act, 1965
18. Power of grantee of land to donate land to Gram Sabha.
(1)Any person who is, or who is deemed to have been, granted land by the Board under section 14 or section 15, or any person to whom land donated for the purpose of Bhoodan Yagna or Gramdan was granted in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] area before the commencement of this Act, may by a declaration made in the prescribed manner, donate that land to the Gram Sabha established for the village in which such land is situate.(2)Where a declaration made under sub-section (1) is confirmed by the Board, the donation of the land, shall, notwithstanding anything to the contrary in section 14 or section 15, be irrevocable and all the rights, title and interest of the donor in such land shall stand transferred to, and vest in, the Gram Sabha.
