(1)Surplus land vesting in the State Government under this Act, land directed to be disposed of under subsection (3) of section 45, section 58, section 60, land vesting in the State Government under section 79A, section 79B or under any other provision of this Act, may,]3 subject to reservation of seventy-five per cent thereof for grant to persons belonging to the Scheduled Castes and the Scheduled Tribes and subject to such restrictions and conditions as may be prescribed in this behalf, be granted by the Deputy Commissioner or any other officer authorised by the State Government in this behalf to the following persons to the extent and in the manner as may be prescribed:(i)Dispossessed tenants who are not registered as occupants;(ii)Displaced tenants having no land;(iii)Landless agricultural labourers;(iv)landless persons or other persons residing in villages in the same Panchayat area whose gross annual income does not exceed rupees twenty thousand and ex-military personnel whose gross annual income does not exceed rupees twenty-two thousand;(v)Released bonded labourers;(vi)Deleted;Explanation.—
