Section 18(1) in The Punjab Security of Land Tenures Rules, 1956
(1)After the procedure prescribed in sub- rule (3) of Rule 13 or Rule 17, as the case may be, has been followed, the Circle Revenue Officer, shall prepare a list of tenants in which the names of tenants of an estate shall be arranged in the same order as the extent of area required for their resettlement with the smallest claimant coming on the top. Where more than one tenants have equal claim, their names shall be arranged in alphabetical order in the English language.Illustration. - A is to be allotted four standard acres, B three standard acres, C two standard acres and H, G, F, E, and D each five standard acres. Their names shall be arranged as under :-C B A D E F G H
