(3)Any adult person residing in a Gramdan village who has not made a donation by way of Gramdan under section 8 or sub-section (1) of this section, may join the Gramdan community in such manner as may be determined by the Gramdan Board and subject to the same conditions as are provided in sub-section (1) of section 9, and thereupon the provisions of this Act, as far as may be, apply as if such declaration were made under sub-section (1) of section 9.
