(1)Abadi sites other than those referred to in rule 61 and vested in a Gram Panchayat may be allotted for construction of buildings for residential or charitable purpose or for purposes for cottage industry in the following order of preference:(a)a landless agricultural laborers or a village artisan residing in the village;(b)a bhumidhar or asami residing in the village and holding land less than 1.26 hectares (3.125 acres);(c)any other person residing in the village.
