(2)Where the extent reserved under (ii) and (iii) is in excess of the extent that can be granted to the persons belonging to those categories, the excess land shall with the approval of the Deputy Commissioner be disposed of among persons in category (iv).[Explanation. [Explation to sub rule (2) inserted by GSR 365, dated 5-12-1977, w.e.f. 7-12-1977. ] - "Backward Tribes" means the Backward Tribes, as mentioned in the list appended to the Government Order No. SWL 12 TBS 77, dated 22nd February, 1977.]
