Section 6(a) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
(a)After the procedure prescribed in paragraph 5 has been followed, the Tehsil Revenue Officer shall prepare a list of all eligible persons for each revenue estate in such a manner that the members of scheduled castes and Scheduled Tribes be placed at the top and the persons who do not own/hold any land and the persons who own or hold less than one acre of land are placed, according to the area possessed by each, in an ascending order.
