Section 37A(1) in The Rajasthan Gram Dan Act, 1971
(1)Any Gramdan Kisan, not being a minor, including those filing declarations under section 8 or 9 or those donating land under section 22 or 23 or those joining the Gramdan community under sub-section (3) of section 22 (hereinafter in this chapter all referred to as the eligible persons) may, on or after the expiry of a period of three years from the date of the notification under sub-section (1) of section 11, file a declaration in the prescribed form before the Collector of the District in which his Gramdan village is situate that he has decided to opt out of the Gramdan Community and request that his Gramdan village may be excluded from the purview of the provisions of this Act.
