Section 15(2) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(2)The following persons and societies shall be eligible for the assignment of land and shall be entitled to preference in the order given below:-(i)A person who has been cultivating the lands as on the date of the commencement of the Act and who is completely dispossessed of the land, which is declared as surplus as a result of the provisions of the Act:Provided that the person should not have surrendered the land subsequent to the date of the commencement of the Act;(ii)A person whose extent of holding is reduced below three acres of dry land or one and a half acres of wet land held by him partly as cultivating tenant and partly as owner or wholly as cultivating tenant by virtue of the provisions of the Act;(iii)A landless agricultural labourer belonging to Scheduled Caste or Scheduled Tribe, who contributes his physical labour or that of any member of his family in the cultivation of the land;(iv)A person who is, or who has been a member of the Armed Forces including persons, who have served in the Indian National Army or the Ex-Assam Rifles Personnel or any Para-military force and members of the Armed Forces who retired or were disbanded before the 26th January 1950 and dependents of the persons of the above mentioned categories killed in action, namely, wife, widowed mother, minor sons and minor daughters. The servicemen not killed in action, but disabled and alive, can get surplus land in their own names;(v)A repatriate from Burma or Sri Lanka who is likely to contribute his own physical labour or that of any member of his family in the cultivation of the land and who has brought to India assets not exceeding Rs. 10,000 (rupees ten thousand only) in value;(vi)A landless agricultural labourer other than a landless agricultural labourer referred to in item (iii) above, who contributes his own physical labour or that of any member of his family in the cultivation of the land;(vii)A cultivating tenant who is holding land which is less than three acres of dry land or one and a half acres of wet land in extent;(viii)A co-operative farming society, the members of which are landless agricultural labourers:Provided that the extent of land assigned to the society together with the land, if any, already held by the society does not exceed the ceiling area.
