Section 7 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
7. Allotment of land to the eligible persons in other revenue estates.
- If any eligible person cannot be allotted land in the revenue estate in which he resides,the Collector may, having due regard to his preference, allot him surplus area in any revenue estate in which it is available.When making such allotment, the Collector shall endeavour to allot him land in any other revenue estate nearest to his village of residence, as far as possible, in the following order:-(i)in the Patwar Circle;(ii)in the Kanungo Circle, if no land is available in the Patwar Circle;(iii)in the Tehsil, if no land is available in the Kanungo Circle;(iv)in the district, if no land is available in the Tehsil;(v)in some other district, if no land is available in the district.(2)If more than one eligible persons seek or are being considered for allotment of land in a revenue estate other than the revenue estate in which they reside, the principles mentioned in paragraph 6 shall, as far as possible apply.
