(1)Where in a village,-(a)the extent of lands in respect of which the declarations filed under sub-section (1) of section 8 have been confirmed, is not less than fifty-one percent of the total extent of lands held by persons residing in that village,(b)the number of persons whose declarations have been so confirmed is not less than seventy-five percent of the total number of persons holding land and residing in that village,(c)the number of persons in respect of whom the declarations made under sections 8 and 9 have been confirmed is not less than seventy-five percent of the holders of land and heads of families who do not hold land, residing in that village,the Chairman shall forward all the declarations with the connected papers and his opinion whether the village is to be declared a Gramdan village or not, to the Collector of the district in which the village is situate, and the Collector may after making such enquiry as he deems, fit, by notification in the prescribed manner declare that village to be a Gramdan village with effect from the date specified in such notification.
