- [(1) The Land Board shall assign on registry subject to such conditions and restrictions as may be prescribed, the lands vested in the Government under Section 86 or Section 87, as specified below:(i)the lands in which there are kudikidappukars shall he assigned to such kudikidappukars;(ii)the remaining lands shall be assigned to-(a)landless agricultural labourers, and(b)small-holders and other landlords who are not entitled to resume any land:Provided that eighty-seven and a half per cent of the area of the lands referred to in clause (ii) available for assignment in a taluk shall be assigned to landless agricultural labourers of which one-half shall be assigned to landless agricultural labourers belonging to the [Scheduled Castes, the Scheduled Tribes and such other socially and economically backward classes of citizens as may be specified in this behalf, by the Government by notification in the Gazette.] [Substituted by Act 25 of 1969.][Explanation I. [Substituted by Act 115 of 1976.] - For the purposes of this Sub-section-(a)a kudikidappukaran or the tenant of a kudiyirippu shall be deemed to be a landless agricultural labourer if he does not possess any other land:(b)kudikidappukaran shall include a person who was a kudikidappukaran to whom a certificate of purchase has been issued under Sub-section (2) of Section 80C.](1A)Notwithstanding anything contained in Sub section (1), the Land Board may, if it considers that any land vested in the Government under Section 86 or Section 87 is required for any public purpose, reserve such land for such purpose.](2)The and Board shall not assign to any person more than one acre in extent of land.(3)Where a person possesses any land, only so much land as will make the extent of land in his possession [one acre] [Substituted by Ac 35 of 1969.] shall be assigned to him
