Section 32J(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(3)Any scheme framed by the State Government under sub-section (2) may provide for the terms and conditions on which the lands in the surplus area are to be allotted, provided the following priorities in the method of selecting tenants and fixing the area of land to be allotted shall form part of the scheme, namely -(a)tenants who are liable to ejectment and entitled to allotment of alternative land under section 7-A [including tenants of landowner who are members of the Armed Forces of the Union] [Inserted by Punjab Act 29 of 1969, section 3.]; and(b)landowners or tenants owning or holding land not exceeding five standard acres in order to make their holdings equal to five standard acres, and landless agricultural workers.
