13. Particulars of the list prepared under section 13 and the publication thereof.
(1)The list mentioned in Section 13 shall, in addition to the particulars stated in that section, contain the following particulars:(a)The nature of the land showing if it is cultivated barren, forest, etc.(b)A certificate that the land does not belong to any of the classes mentioned in section 1.(c)The land revenue or rent to which the land was assessed on the date immediately preceding the date of donation.(2)A copy of the said list shall be pasted at the Tahsil Notice Board, another shall be fixed at a conspicuous place in the village in which the land donated is situate.
