Section 3(d) in The Nazool Lands (Transfer) Rules, 1956
(d)[ In the village where agricultural nazool land has not been allotted and for which no eligible persons are available for allotment under Clauses (a), (b) or (c) above should be sold in restricted auction, according to be the procedure prescribed in Annexure 'A' amongst the Scheduled Castes who are dependent on 10 acres agriculture land and do not own more than 10 acres of land. A member of the Schedule Castes who owns less than 10 acres of land will be allowed to bid only to the extent that the land for which the bid is given, together with the land owned by him does not exceed 10 acres. [Vide Notification published in Punjab Gazetted Part I dated 19.7.85 page 1550.]
