Section 3(e) in The Nazool Lands (Transfer) Rules, 1956
(e)A landless person dependent on agriculture who is a member of the Scheduled Caste and resides in village in which the land offered for sale is situated shall once be permitted to participate in the auction. Provided that if after the proceedings of restricted auction sale as above more land is available for sale in village, a landless dependent on agriculture who is a member of the Scheduled Castes and resides in the other village of the same Patwar Circle shall be permitted in the auction of the land provided further, that if after the auction of the land as here-in-before laid down still more land is available for sale a landless person dependent on agriculture who is a member of the Scheduled Castes and resides in other villages of the same Kanugo Circle shall be permitted to participate in the auction].
