Section 3(b) in The Nazool Lands (Transfer) Rules, 1956
(b)[ In the villages where available Nazool land is 10 acres or more and co-operative societies were formed by the heads of the Scheduled castes families prior to the 16th May, 1964, in accordance with rule 4 and these Societies still exist, the Nazool land may be allotted to the members of the Scheduled Castes individually upto the unit of Nazool land as defined in clause (e) or rule 2, provided that the land owned by an individual member and the land allotted to him under these rules shall not exceed the unit of Nazul land. For the purpose of allotment of Nazul land, to the individual members of the Scheduled Castes who already cultivating such land shall be given preference. In case, there are more than one claimants for the same piece of land, allotment shall be make by the drawing lots.] [Amended vide No. 984-R-I-76/1741, dated the 16th February, 1976.]
