Section 6 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
6. Procedure for allotment of surplus area.
(a)After the procedure prescribed in paragraph 5 has been followed, the Tehsil Revenue Officer shall prepare a list of all eligible persons for each revenue estate in such a manner that the members of scheduled castes and Scheduled Tribes be placed at the top and the persons who do not own/hold any land and the persons who own or hold less than one acre of land are placed, according to the area possessed by each, in an ascending order.[ **] [Deleted vide notification No.10-7/74-Revenue A dated 18.10.75.](b)The Tehsil Revenue Officer shall also prepare a list of khasra numbers (with area) of the land comprised in the surplus area available for allotment in a revenue estate mentioning such numbers in the numerical order. Where there are killas and rectangles, the numerical order of the rectangles shall be observed first and then of killas in each rectangle.(c)The record of each case along with the lists referred to in sub-paras (a) and (b) above shall be forwarded to the Collector who shall proceed to allot the land to eligible persons in the following order of preference:-(a)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.(b)land owners 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(c)to remaining eligible persons.
