Section 5(2) in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
(2)[ The allotment of land to eligible persons under the scheme shall be made in the following order of preference.] [Added vide Revenue Department Notification No. 9- 14/75-Revenue - A, dated 15-10-1975.](i)members of Scheduled castes/Scheduled Tribes, ex-servicemen, Freedom fighters and Ex-INA personnel,covered under the Government, of India scheme and also those freedom fighters who have been awarded commendation certificates' by the State Government;(ii)landowners or tenants whose holdings as a result of implementation of section 104 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 are reduced below one acre; and(iii)to remaining eligible persons;Provided that no land containing more than 40 trees of valuable species per acre shall be granted under this scheme,
