11. Declaration of the village as Gramdan village.
(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.(2)If the Collector refuses to declare the village to be a Gramdan village, the Chainnan may make a representation to the State Government for declaration of such village to be a Gramdan village, and the State Government may, after satisfying itself that the conditions laid down in sub-section (1) have been substantially fulfilled, direct the Collector to declare such village to be a Gramdan village, and in case the State Government is not satisfied as aforesaid, it may issue an order refusing to declare the village as Gramdan village and the provisions contained in sub-section (4) shall become operative only on issue of a specific order of the Collector or the State Government refusing to declare a village as Gramdan village.(3)A copy of every notification under sub-section (1) shall be displayed in a prominent place in the village and shall also be affixed on the notice board in the office of the Tehsildar, Sub- Divisional Officer and the Collector within whose jurisdiction the village is situate and the substance of every such notification shall also be published in the prescribed manner.(4)Where a village is not declared a Gramdan village, every declaration under section 8 or section 9, shall, notwithstanding that it had been confirmed, cease to have effect.
