6. Registration of part of village as a separate revenue village.
(1)Where a part of a revenue village has been declared to be gramdan village under this Act the Gram Sabha of gramdan village may file an application before the Deputy Commissioner of the District or the Sub-divisional Officer of the sub-division, as the case may be, for separating that part from the rest of the revenue village and for registering the part as separate revenue village.(2)On receipt of an application under sub-Section (1) the Deputy Commissioner or the Sub-divisional Officer, as the case may be, may subject to such rules as may be prescribed, register the part as as separate revenue village :Provided that no part of a revenue village shall be registered as a separate revenue village unless the population of such part is not less than 100.(3)Where a part of a revenue village has been registered as a separate revenue village under sub-Section (2), the Deputy Commissioner or the Sub-divisional Officer, as the case may be, shall also cause the common lands in the original village to be divided by metes and bounds apportioned between the two revenue villages.
