Section 13(4) in Telangana Bhoodan and Gramdan Act, 1965
(4)Where the Tahsildar accepts the declaration and if it is confirmed or deemed to have been confirmed by the Board under sub-section (6), the donor shall deliver possession of the land to the Board; and thereupon, the donation of the land shall, subject to any order in an appeal under section 28 or any decision in a suit under section 29 or in a further proceeding in relation to such suit, be irrevocable and all the rights, title and interest of the donor in such land shall stand transferred to, and vest in, the Board.
