Section 37A(6) in The Rajasthan Gram Dan Act, 1971
(6)Where on receipt of the report of the Sub-Divisional Officer, the Collector is satisfied from the report and recommendations of the Sub-Divisional Officer that more than 50% of eligible persons of a Gramdan village have decided to opt out of the Gramdan Community and have requested for being excluded from the purview of the provisions of this Act, he may after consulting the Chainnan of the Gramdan Board, by notification in the Official Gazette, make a declaration that the Gramdan village in respect of which the declarations under sub-section (1) have been made, shall cease to be Gramdan village and the Gramdan Kisans of that village shall cease to be governed by the provisions of this Act.
