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State of Rajasthan - Section

Section 9 in The Rajasthan Gram Dan Act, 1971

9. Declaration by head of family not holding any land to join Gramdan Community.

(1)Any head of family residing in a village who does not hold any land therein, may file a declaration in the prescribed form before the Chainnan undertaking to-
(i)join the Gramdan Community of such village; and
(ii)make a periodical contribution to the Gram Nidhi equal to 1/40th of his net income or such other portion as the Gram Sabha may fix.
(2)A declaration under sub-section (1) may be made either individually or collectively.