10. [ Registration of the part of village as a separate revenue village. [Substituted by Bihar Act 6 of 1978, vide Section 8 (w.e.f. 23rd August, 1978).]
(1)Where a part of revenue village has been declared to be Gramdan village under this Act, the Gram Sabha of the Gramdan village may file an application before the Collector of the district for separating that part from the rest of the revenue village and for registering the same as a separate revenue village.](2)On receipt of an application under sub-section (1), the Collector may subject to such Rules as may be prescribed, register that part as a separate revenue village:Provided that no part of revenue village shall be registered as a separate revenue village unless the population of such part is not less than one hundred and the land covered by the declaration is not in a compact block.(3)Where a part of a revenue-village has been registered as a separate revenue village under sub-section (2), the Collector shall also cause the common lands in the first mentioned revenue village to be divided by metes and bounds and apportioned between the two revenue villages to such extent and in such manner as may be prescribed.
