(1)Where in a village-(a)the extent of lands in respect of which declarations filed under Section 4 have been confirmed is not less than fifty one per cent of the total extent of lands under the private ownership of the residents in that village;(b)the number of persons whose declarations have been so confirmed is not less than seventy-five per cent of the total number of persons owning lands and residing in the village ; and(c)not less than seventy-five per cent of the adults residing in the village have declared in the prescribed form and manner their desire to participate in the gramdan community ;the prescribed authority may, after making such inquiry 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.(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 Deputy Commissioner of the District or of the sub-divisional Officer of the sub-division, as the case may be, and the substance of every such notification shall also be published in the prescribed manner.(3)Where the conditions mentioned in sub-Section (1) are not satisfied within a reasonable time, the prescribed authority may declare in the manner prescribed that the village is not to be gramdan village and thereupon every declaration under Section 4 shall, notwithstanding that it had been confirmed under sub-Section (4) of Section 4, cease to have effect.
