Section 7 in The Punjab Utilization of Surplus Area Scheme, 1973
7. Allotment of land to eligible persons in other revenue estates.
- If any eligible person cannot be allotted land in the revenue estate in which be resides, the Collector may, having due regard to his preference, allot him surplus area in any revenue estate in which it is available.In 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 tahsil, if no land is available in the Kanungo circle;(iv)in the district, if no land is available in the tahsil;(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.
