(2)If the Collector refuses to declare the village to be a Gramdan village, the Chainnan may make a representation to the State Government for declaration of such village to be a Gramdan village, and the State Government may, after satisfying itself that the conditions laid down in sub-section (1) have been substantially fulfilled, direct the Collector to declare such village to be a Gramdan village, and in case the State Government is not satisfied as aforesaid, it may issue an order refusing to declare the village as Gramdan village and the provisions contained in sub-section (4) shall become operative only on issue of a specific order of the Collector or the State Government refusing to declare a village as Gramdan village.
