Section 11(2) in The Punjab Land Reforms Act, 1972
(2)The State Government may, by notification in the official Gazette, name a scheme for utilizing the surplus area under the Punjab law, the Pepsu law or this Act by, -(a)allotment to tenants, members of Scheduled Castes and Backward Classes and landless agricultural workers, of an area not exceeding two hectares of the first quality land or equivalent area, provided that the total area held or owned by any such allottee, after the allotment, shall not exceed two hectares of the first quality land or equivalent area.(b)Any scheme framed by the State Government under sub-section (2) may provide for the terms and conditions on which the rights of ownership are to be conferred on the tenants and also the terms and conditions on which the land comprised in the surplus area is to be allotted.
