(1)The following order of preference shall be observed in making allotment of land referred to Section 63 :-(a)an agricultural labourer or a village artisan residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and belonging to a scheduled caste or scheduled tribe or other Backward Classes or a person of general category living below poverty line as determined by the State Government.(b)any other agricultural labourer or a village artisan residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.].(c)any other person residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and belonging to a scheduled caste or scheduled tribe or other Backward Classes or a person of general category living below poverty line as determined by the State Government:Provided that preference will be given to widow and physically handicapped person within same category.Explanation. - For the purposes of this sub-section -
