Section 122C(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)The following order of preference shall be observed in making allotments under sub-section (2)-(i)[ an agricultural labourer or a village artisan residing in Gram Sabha and belonging to any of the following categories in the order of preference:- [Substituted by U.P. Act No. 38 of 2007 (w.e.f. 31.07.2007).](a)persons belonging to the Scheduled Castes and the Scheduled Tribes;(b)persons belonging to Other Backward Classes;(c)persons belonging to the general category living below poverty line.];(ii)any other agricultural labourer or village artisan residing in the village;(iii)[ any other person residing in the Gram Sabha and belonging to any of the following categories in the order of preference:- [Substituted by U.P. Act No. 38 of 2007 (w.e.f. 31.07.2007).](a)persons belonging to the Scheduled Castes or the Scheduled Tribes;(b)persons belonging to Other Backward Classes;(c)persons belonging to the general category living below poverty line.];(iv)[ a person with disability residing in the village.] [Inserted by ibid.]Explanation I. - The expression "agricultural labourer" shall have the same meaning as in Section 198.[Explanation II. - The expression 'village artisan' means a person who does not hold any agricultural land and whose main source of livelihood is manufacture or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto and includes a carpenter, weaver, potter, blacksmith, silversmith, goldsmith, barber, washerman, cobbler or any other person who normally earns his livelihood by practising a craft either by his own labour or by the labour of any member of his family in any rural area :Provided that no person shall be deemed to be a village artisan whose total income (including income of his or her spouse and minor children) exceeds two thousand four hundred rupees in a year.] [Substituted by U.P. Act No. 35 of 1976.][Explanation III. - The expression "person with disability" shall mean a person with any disabilities mentioned in Clause (i) of Section 2 of the persons with Disabilities (Equal Opportunities, Protection & Rights and Full Participation) Act, 1995 (Act No. 1 of 1996)] [Inserted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).].Explanation [IV]. [Renumbered by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).] - Preference shall be given to a person who either holds no house or has insufficient housing accommodation considering the requirements of his family.[Explanation V. - The expression "persons of General Category living below poverty line" shall have the same meaning as in Section 198] [Inserted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).],
