10. Registration of part of a village as a separate revenue village.
(1)Where a part of revenue village has been declared to be a Gramdan Village, the Gram Sabha of the Gramdan Village shall file an application before the Collector of the district in Form XI.(2)On receipt of such application, the Collector shall make an enquiry in the matter through any other person or himself.(3)If after such enquiry the Collector is satisfied that the part of the revenue village should be separated from the rest of the revenue village, he shall by notification in the Official Gazette, declare that part as a separate revenue village and register it accordingly.(4)The common lands of the original revenue village shall be apportioned as far as possible, proportionately according to ares of the two parts of the divided villages in such a manner as to provide for their continuity to the particular part of the village.
