4A. Persons who may join gramdan community without donating land.
(1)Any adult person residing in a village, does not own any land in that village, may file a declaration in the prescribed form and manner and before the prescribed authority, undertaking-(i)to join the gramdan community of that village ; and(ii)to make a periodical contribution of one-fortieth of his net annual income or such other share as the Gram Sabha for that village may fix, to be computed in such manner and to be paid within such time as may be prescribed, for community purposes.(2)The prescribed authority shall, as soon as may be, after the receipt of the declaration, publish the same in prescribed manner together with a notice requiring all persons to submit their objections, if any, in writing to it within thirty days of such publication.(3)Sub-sections (4), (5) and (6) of Section 4 shall apply to a declaration filed under sub-Section (1) of this section in the manner as they apply to a declaration filed under sub-Section (1) of Section 4.(4)The declaration under sub-section (1) of this section may be made by the persons referred to therein either individually or collectively.(5)Where a declaration is made under sub-Section (3) of Section 5 that a village is not qualified to be a gramdan village, then notwithstanding anything contained in sub-Section (3) of this section, all declarations made and confirmed under this section shall cease to have effect with effect from the date on which the declaration under sub-Section (3) of Section 5 is made.
