- In disposing of land among persons belonging to Category (iv) of sub-rule (1) of Rule 5, the following order of priority shall be observed, -(i)landless persons residing in the village;(ii)insufficient holders residing in the village;(iii)landless persons residing in other villages in the same or adjacent taluk;(iv)others:Provided that when Government directs under Section 71 of the Act that in any particular area Government land shall be reserved for grant to displaced persons and tenants affected by any Government [x x x x x] [The word 'Irrigation' omitted by GSR 382, dated 7-11-1970, w.e.f. 12-11-1970.] Project, provisions of Rules 5 and 6 will not apply.
