8. [ Declaration of village as Gramdan village. [Substituted by Bihar Act 6 of 1978, vide Section 6 (w.e.f. 23rd August, 1978).]
(1)Wherein a village-(a)the extent of lands, in respect of which the declarations made under Section 5 and filed under Section 7 have been confirmed, is not less than fifty-one per cent of the total extent of lands held by owners residing in that village; and(b)the number of persons of the village, in respect of whom declarations made under Section 5 and filed under Section 7 have been confirmed, is not less than seventy-five per cent of the persons residing in that village;the Chairman may, after making such enquiry and in such manner as may be prescribed, by notification in the Official Gazette, declare that village to be a Gramdan village with effect from the date specified in such notification:Provided that a village, inhabited only by person having no land except homestead, may also be declared to be a Gramdan village, if the number of such persons, in respect of whom declarations made under Section 5 and filed under Section 7 have been confirmed is not less than seventy-five per cent of the persons residing in the village.(2)A copy of every notification under sub-section (1) shall be displayed in a prominent place in the village and another copy affixed on a conspicuous part in the office of the Collector of the district and of the Anchal Adhikari.(3)Where the conditions mentioned in sub-section (1) are not satisfied within a reasonable time, the Chairman, may, by order, declare in the manner prescribed, that the village is not qualified to be a Gramdan village and thereupon every declaration made under Section 5 and filed under Section 7 shall notwithstanding that it has been confirmed, cease to have effect.]
