Section 8 in Rules Under the Land and Revenue Regulation
8. Diposal of application.
- [After perusing the report and the map and making such further investigation as may seem necessary and settling any dispute that may have arisen the Deputy Commissioner or other officer empowered in this behalf shall either reject the application or grant a lease or allow it in part.Priority of application. - In granting lease, the Deputy Commissioner shall take the following into consideration. :-(i)Settlement for agricultural purpose of lands available in compact block of 50 bighas or more will be made ordinarily with registered Co-operative farming so-societies of actual landless cultivators. ;(ii)When settlement has to be given to individuals, the area should ordinarily be limited to 8 bighas to 12 bighas per family according to the fertility of the soil-In giving settlement to individuals, preference shall be given in the following order :-(a)Settlement holders who have been rendered landless due to flood, erosion or earthquake or due to requisition or acquisition of their land by Government for public purposes.(b)Landless cultivators and displaced persons from Pakistan who are landless cultivators ;(c)Cultivators having less than 8 bighas of land.Note. - (1) A person who holds lands less than 8 bighas in his name or In the name of any member of his family shall be eligible to get settlement of only so much of land as shall, together with his existing holding, not exceed 8 or 12 bighas, as the case may be.(2)The size of the family should also be taken into consideration in giving preference as also in determining the area to be settled with persons of the same category.]
