(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.
