(1)The Government, subject to the availability of land free from all encumbrances and subject to appropriate recommendation of the "Site Allotment Advisory Board" as may be constituted by the Government from time to time or in separate proceedings, the Government may allot land belonging to the State Government as declared under section 12 of this Act, to the eligible person or persons as described in sub-section (16) of section 2 or sub-section (45) of section 2 of this Act in accordance with such other conditions as prescribed in Chapter IV to VI of this Act.
