11. Separation of gramdan village from revenue village.
(1)On receipt of an application under sub-Section (1) of Section 6, the Deputy Commissioner shall take the opinion of the Anchalik Panchayat and the Gaon Panchayat within whose jurisdiction the gramdan village is situated and forward the application for separating the gramdan village from the rest of the revenue village to the State Government with his recommendations, through the Director of Land Records and the Commissioner of Plains Division.(2)The State Government shall then either accord its sanction to the proposal or disapproval of the same and the Deputy Commissioner shall register the part as a revenue village, if the proposal has been sanctioned by the State Government, and thereafter the land records, revenue records and other administrative records shall be corrected accordingly.
