Section 6(d) in The Punjab Utilization of Surplus Area Scheme, 1973
(d)The allotment of the surplus area determined under the Punjab law and the Pepsu law may be undertaken before the determination of the surplus area under the Act. Such area shall be allotted to eligible persons, who have made application under paragraph 3 of the scheme [or are considered eligible for allotment under paragraph 4] [Added by Notification No. G.S.R. 108/ PA10/ 73/Section 11/AMD. (1)/73 dated the 3rd December, 1973.].
