9. Form and manner of declaration of gramdan village in the matter of enquiry in this respect.
(1)The declaration under Clause (c) of sub-Section (1) of Section 5, shall be in Form III and shall be filed before the President of the Gaon Panchayat within whose jurisdiction the village is situated.(2)When not less than 75 per cent of the adults residing in the village have so filed the declaration, it shall be the duty of the President of the Gaon Panchayat to intimate that fact to the Deputy Commissioner and forward all the declarations in original to the Deputy Commissioner.
