38. Registration of part of village as a separate village.
(1)Where a part of a village entered as such in the revenue records is declared to be a Gramdan village under section 11, the Gram Sabha of such Gramdan village may file an application before the Collector of the district in which the village is situate, for separating that part from the rest of the village and for registering the same as a separate village.(2)On receipt of an application under sub-section (1), the Collector may, subject to such rules as may be prescribed, register that part as a separate village:Provided that no part of a village shall be registered as a separate village unless the population of such part is not less than one thousand.
