(1)For the purpose of Sub-Section (1) of Section 5, the Deputy Commissioner shall be the prescribed authority for declaring a village to be a gramdan village by notification in the official Gazette.(2)Before making such declaration, the Deputy Commissioner shall satisfy himself by enquiry through an Officer not lower in rank than that of a Sub-Deputy Collector that the conditions stated in Clauses (a), (b) and (c) of sub-Section (1) of Section 5, have been satisfied.(3)For the purpose of sub-Section (3) of Section 5, the Deputy Commissioner shall be the prescribed authority.
