Section 6 in The Punjab Utilization of Surplus Area Scheme, 1973
6. Procedure for allotment of surplus area.
(a)After the procedure prescribed in paragraph 5 has been followed, the Circle Revenue Officer shall prepare a list of all eligible persons for each revenue estate in such a manner that the persons who do not own or hold any land are placed at the top and the persons who own or hold any 'land are placed according to the area possessed by each, in an ascending order;Provided that where more than one person have equal claims, their names in priority list shall be arranged by drawing of lots by the Circle Revenue Officer so that a person, whose lot is drawn first, gets preference over the persons whose lots are drawn subsequently.(b)The Circle Revenue Officer shall also prepare a list of Khasra numbers (with area) of the land comprised in the surplus area available for allotment in revenue estate mentioning such numbers in the numerical order. Where there are killas and rectangles, the numerical order of the rectangles shall be observed first and then of killas in each rectangle.(c)The record of each case along with the lists referred to in sub-paragraphs (a) and (b), shall be forwarded to the Collector, who shall proceed to allot the surplus area to eligible persons in order of the priority shown in the lists prepared under sub-paragraph (a):Provided that a tenant cultivating the surplus area shall be allotted land cultivated by him subject to the condition that the land allotted to him together with the land already owned by him does not exceed 2 hectares of the first quality land or an equivalent area.(d)The allotment of the surplus area determined under the Punjab law and the Pepsu law may be undertaken before the determination of the surplus area under the Act. Such area shall be allotted to eligible persons, who have made application under paragraph 3 of the scheme [or are considered eligible for allotment under paragraph 4] [Added by Notification No. G.S.R. 108/ PA10/ 73/Section 11/AMD. (1)/73 dated the 3rd December, 1973.].(e)[ Where mortgagee rights in respect of any land falling within the surplus area have vested in the State Government under the proviso to section 8 of the Act, such land shall not be allotted to any person until the Government becomes its full owner. The Government may give such land on lease to any person from year to year] [Added by Notification No. G.S.R. 108/ PA10/ 73/Section 11/AMD. (1)/73 dated the 3rd December, 1973..].
