Section 3 in The Nazool Lands (Transfer) Rules, 1956
3. Transfer of Nazool land.
(a)In a village where Nazool Land available is less than 10 acres and is being leased to members of Scheduled Castes, it may be allotted to the present lessees individually upto the limit of a unit of Nazool land provided they do not own any land of their own. Those who own some land, they may be allowed such area as would make up the unit of Nazool land as defined in the rules, when added to their own land, and the rest may be allowed to others.(b)[ In the villages where available Nazool land is 10 acres or more and co-operative societies were formed by the heads of the Scheduled castes families prior to the 16th May, 1964, in accordance with rule 4 and these Societies still exist, the Nazool land may be allotted to the members of the Scheduled Castes individually upto the unit of Nazool land as defined in clause (e) or rule 2, provided that the land owned by an individual member and the land allotted to him under these rules shall not exceed the unit of Nazul land. For the purpose of allotment of Nazul land, to the individual members of the Scheduled Castes who already cultivating such land shall be given preference. In case, there are more than one claimants for the same piece of land, allotment shall be make by the drawing lots.] [Amended vide No. 984-R-I-76/1741, dated the 16th February, 1976.][In the matter of allotment of Nazool land under sub-rules (a) and (b) above, the ex-servicemen Harijans shall be given preference over other Harijans cultivating Nazool Land.] [Substituted by Notification No. 984-R-I-76/1741, dated the 11th February, 1976.](c)Nazool land already under self-cultivation of landless persons, of backward classes may be allotted to them, like members of Scheduled Castes in the manner prescribed at (a) and (b) above.(d)[ In the village where agricultural nazool land has not been allotted and for which no eligible persons are available for allotment under Clauses (a), (b) or (c) above should be sold in restricted auction, according to be the procedure prescribed in Annexure 'A' amongst the Scheduled Castes who are dependent on 10 acres agriculture land and do not own more than 10 acres of land. A member of the Schedule Castes who owns less than 10 acres of land will be allowed to bid only to the extent that the land for which the bid is given, together with the land owned by him does not exceed 10 acres. [Vide Notification published in Punjab Gazetted Part I dated 19.7.85 page 1550.](e)A landless person dependent on agriculture who is a member of the Scheduled Caste and resides in village in which the land offered for sale is situated shall once be permitted to participate in the auction. Provided that if after the proceedings of restricted auction sale as above more land is available for sale in village, a landless dependent on agriculture who is a member of the Scheduled Castes and resides in the other village of the same Patwar Circle shall be permitted in the auction of the land provided further, that if after the auction of the land as here-in-before laid down still more land is available for sale a landless person dependent on agriculture who is a member of the Scheduled Castes and resides in other villages of the same Kanugo Circle shall be permitted to participate in the auction].
