Section 15(2) in The Haryana Ceiling of Land Holdings Act, 1972
(2)The State Government may, by notification, frame a scheme for utilizing the surplus area by allotment of land to members of the Scheduled Castes and Backward Classes, landless persons, agricultural workers, tenants, ex-servicemen, tenants liable to ejectment, or persons owning [land measuring less than two hectares of the category specified in clause (c) of sub-section (1) of section 4] [Substituted by Haryana Act 40 of 1976.] or land of equivalent value :[Provided that - [Substituted by Haryana Act 40 of 1976.](i)a tenant holding land declared as the tenant's permissible area under the Punjab law or the Pepsu law, as the case may be, may be allotted land to the extent of the area held by him or the permissible area under this Act, whichever is less;(ii)a tenant who was allotted and given possession of land in the surplus area by the State Government under the Punjab law or the Pepsu law, may be allotted land to the extent of the area so allotted to him;(iii)a tenant liable to ejectment as a result of an ejectment order or decree passed against him under clause (i) of sub-section (1) of section 9 of the Punjab law or sub-section (1) of section 7A of the Pepsu law, may be allotted land to the extent of the area mentioned in section 9A of the Punjab law or section 7A of the Pepsu law, as the case may be;(iv)a tenant, settled on the surplus area by the landowner before Kharif, 1968, who is not -(a)landowner's relation of the category specified in clause (9) of section 2 of the Punjab law or the rules made thereunder; or(b)The landowner's relative of the category specified in the rule made under sub-clause (ii) of clause (g) of section 2 read with section 52 of the Pepsu law; or(c)the landowner's relation of the category specified in the rule made under clause (s) of section 3 read with section 31 of this Act,may be allotted land to the extent of two hectares of the category specified in clause (c) of sub-section (1) of section 4 or land of equivalent value subject to the condition that the land so allotted and the land held by him, if any, do not exceed two hectares of land of the category specified in clause (c) of sub-section (1) of section 4 or land of equivalent value; and(v)a person from any other eligible category may be allotted land to the extent of two hectares of the category specified in clause (c) of sub-section (1) of section 4 or land of equivalent value subject to the condition that the land so allotted and the land held by him, if any, do not exceed two hectares of land of the category specified in clause (c) of sub-section (1) of section 4 or land of equivalent value:]Provided further that where a sub-tenant, except that of a widow, a minor, an unmarried woman, a member of the Armed Forces of the Union or a person incapable of cultivating land by reason of physical or mental infirmity is in possession of land, the allotment shall be made to him to the exclusion of the tenant:[Provided further that until the scheme for utilising the surplus area under this Act is finalised and notified, the surplus area and the tenants permissible area vested in the State Government under sub-section (3) of section 12, may be taken possession of and utilized for the resettlement of tenants liable to be ejected from the permissible area, reserved area or exempted area of a landowner under the Punjab Law or the Pepsu law] [Inserted by Haryana Act 17 of 1976.].
